63. Every appeal preferred under those rules shall contain all material statements and arguments relied on by the appellant, shall contain no disrespectful or improper language, and shall be complete in itself. Every such appeal shall be submitted through the head of the office to which the appellant belongs or belonged and through the authority from whose order the appeal is preferred.
B. Subordinate Service6.4B & O. Government Notification No. 1995 A.R., dated 14th June 1935.- 1. In exercise of the powers conferred by Rule 54 of the Civil Services (Classification, Control and Appeal) Rules, the Government of Bihar and Orissa are pleased to make the following Rules to regulate the discipline and right of appeal of Members of Subordinate Services in Bihar:-(i)The Rules may be called the Bihar and Orissa Subordinate Service (Discipline and Appeal) Rules, 1935.(ii)They shall come into force on the 1st July 1935.(iii)They shall apply to all members of Subordinate Service under administrative control of the Government of Bihar, except to those for whose appointments and conditions of employment special provision is made by or under any law for the time being in force.
