Section 9(1) in The Bihar Primary and Middle Education Rules, 1961
(1)The staff employed in connection with education by the district and local boards, stall work under the District Superintendent. Final disciplinary powers over them will, however, vest in the District Board. The District Superintendent shall be consulted in every Case of disciplinary action and due weight shall be attached by the Board to his opinion. The District Superintendent may also initiate disciplinary action against such staff.
