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[Cites 0, Cited by 0] [Section 829] [Entire Act]

State of Jharkhand - Subsection

Section 829(a) in Bihar Education Code, 1961

(a)The proceedings shall be drawn up in the prescribed form (vide Appendix K to the Board's Rules) and shall contain a sufficient record of evidence, a statement of the findings on each of the charges framed and the grounds thereof, a recital of the previous character of the person charged as recorded in his Service Book or in the office records, and a clear and definite finding as to the punishment to be inflicted.