Section 22(2) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005
(2)Any such order shall specify-(i)the authority which may function as the disciplinary authority for the purpose of such common proceeding;(ii)the penalties specified in Rule 14 which such disciplinary authority shall be competent to impose;(iii)whether the procedure laid down in Rule 17 and Rule 18 or Rule 19 shall be followed in the proceeding.Part-VII Appeals
