Section 17(1) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005
(1)No order imposing any of the penalties specified in clauses [(vi) to (xi)] [Substituted by Notification No. 3/M-166/2006-Ka-2797, dated 20.8.2007] of Rule 14 shall be made without holding an inquiry, as far as may be, in the manner provided in these Rules.
