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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(1) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

(1)No order imposing any of the penalties specified in clauses (v) to (xi) of rule 14 shall be made without holding an inquiry, as far as may be, in the manner provided in these Rules.