Section 38 in The Bihar Primary and Middle Education Rules, 1961
38. Consultation of District Superintendent by the District Board.
- Any action proposed to be taken by the District Board regarding the posting and promotion of masters and assistant masters and other establishments of Board-managed schools and any disciplinary action including removal and dismissal proposed to be taken against them shall be reported without delay to the District Superintendent who shall furnish his opinion within fourteen days of the receipt of the report. If the Chairman does not accept the advice of the District Superintendent, the latter shall refer the matter to the prescribed authority whose decision thereon shall be final. The prescribed authority shall act in the manner indicated in Section 62 (c) of the Act. Pending the decision of the prescribed authority under Section 62 (c) of the Act the District Board shall not give effect to the proposed action.
