Section 47 in The Bihar School Examination Board Regulations, 1964
47.
Without prejudice to the provisions of the Bihar School Examination Board Act, no order of dismissal, removal or reduction in rank shall be passed on and of the Board holding a substantive appointment unless he has been informed in writing of the grounds on which it is proposed to take action, and has been afforded an adequate opportunity of defending himself. The grounds on which it is proposed to take action shall be reduced to the form of a definite charge or charges which shall be communicated to the person charged together with a statement of the allegations on which each charge is based and of any other circumstances which it is proposed to take into consideration in passing orders on the case. He shall be required within reasonable time, to put in a written statement of his defence and to state whether he desires to be heard in person. If he so desires, or if the authority concerned so direct an oral inquiry shall be held. At that inquiry an oral evidence shall be heard as to such of the allegations as are not admitted, and the person charged shall be entitled to cross-examine the witness, to give evidence in person and to have such witnesses called, as he may wish, provided that the officer conducting the inquiry may, for special and sufficient reason to be recorded in writing refuse to call a witness. The proceeding shall contain a sufficient record of the evidence and a statement of the findings and the grounds thereof:Provided that these regulations shall not be applicable to the case of any Board servant who has been tried in a court and found guilty of any criminal offence involving moral turpitude.C. Disciplinary Action.
