Section 17(5) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(5)(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.(b)If no written statement of defence is submitted by the Government Servant, the Disciplinary Authority may itself inquire into the articles of charge or may, if it thinks necessary, to appoint, under sub rule (2) of this rule an inquiry authority for the purpose.(c)Where the Disciplinary Authority itself inquires into any article of charge or appoints an inquiring authority for holding an inquiry about such charge, it may, by an order, appoint a Government Servant or a legal practitioner, to be known as the "Presenting Officer" to present on his behalf the case in support of the articles of charge.
