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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(5)(a) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

(a)On receipt of the written statement of defence, the Disciplinary Authority may himself inquire into such of the articles of charge which are not admitted, or, if it thinks necessary, to appoint, under sub rule (2) of this rule, an inquiry authority for the purpose, where all the articles of charges have been admitted by the Government Servant in his written statement of defence, the Disciplinary Authority shall record his finding on each charge, after taking such evidence as it may think fit and shall take action in the manner laid down in rule 18.