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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(ii) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

(ii)where the Disciplinary Authority is satisfied for reasons to be recorded by him in writing that it is not reasonably practicable to hold an inquiry in the manner provided in these Rules; or