Section 15(2) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(2)Without prejudice to the provisions of sub rule (1), any of the penalties specified in rule 14 may be imposed on a Government Servant by the Appointing Authority or any authority to which the Appointing Authority is subordinate or by any other authority empowered in this behalf by a general or special order of the Government.
