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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(6)(b) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(b)Where a Government Servant is suspended or is deemed to have been suspended (whether in connection with any disciplinary proceeding or otherwise), and any other disciplinary proceeding is commenced against him or her during the continuance of that suspension, the authority, competent to place him or her under suspension, may, for reasons to be recorded by it in writing, direct that the Government Servant shall continue to be under suspension till the termination of all or any of such proceedings.