Section 25(1) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(1)A Government Servant, including a person who has ceased to be in Government service, may prefer an appeal against the orders specified in rule 24 to the authority specified in this behalf by a general or special order of the Government or, where no such authority is specified.-(i)where such Government Servant is or was holder of Civil post, Group - A or Group - B -(a)to the Appointing Authority, where the order appealed against is made by an authority subordinate to it, or(b)to the authority immediatly superior which passed an order, where such order is made by Appointing Authority or any other authority superior to the Appointing Authority.(ii)where such Government Servant is or was holder of Civil post, Group - C or Group - D, to the authority to which the authority making the order appealed against is immediately subordinate.
