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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(3)(ii) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(ii)If a decision is taken to suspend the Government Servant again under sub-rule (1)(a), or (b) or (c), then such action may be taken only after acceptance of joining and by issuing a separate order.