Section 18(5) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(5)If the Disciplinary Authority having regard to its findings on all or any of the articles of charge, is of the opinion that any of the penalties specified in clauses (i) to (iv) of rule 14 should be imposed on the Government Servant, it shall, notwithstanding anything contained in rule 19, make an order imposing such penalty.
