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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(3) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(3)The disciplinary authority shall forward or cause to be forwarded a copy of the inquiry report, together with its own findings, if any, as provided in sub-rule (2), to the government servant who may submit, if he or she so desires, his or her written representation or submission to the disciplinary authority within fifteen days.