Section 169(3) in Bihar Board's Miscellaneous Rules, 1958
(3)sometimes they do not even discuss the charges framed but confine their remarks on the whole case to some major charge which has not even been framed against the person who is the subject of the inquiry.The necessity of conducting departmental inquiries in conformity with the standing orders, so as to avoid the defects of procedure mentioned above and other similar defect, is impressed upon all officers concerned.
