Section 27(2)(iii) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(2)(iii) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(iii)if the enhanced penalty which the appellate authority proposed to impose is one of the penalties specified in clauses (i) to (v) of Rule 14 and an inquiry under Rule 17 has already been held in the case, the appellate authority shall, make such orders as it may deem fit, after the appellant has been given a reasonable opportunity of making a representation against the proposed penalty; and

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State of Bihar - Subsection

Section 27(2)(iii) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005