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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(7) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960

(7)It shall not be necessary to consult the State Public Service Commission where only an order of censure, or an order withholding increment, including stoppage at an efficiency bar, or an order of suspension pending investigation of charges is passes against a teacher or officer of the University.