Section 169 in Bihar Board's Miscellaneous Rules, 1958
169. Defects in the procedure for investigation of charges.
- The Government of India has drawn attention to the standing orders contained in their Resolution No. 37-1389-1404, dated the 29th July, 1879 (Appendix J), regarding the investigation of charges of misconduct against Government servants, and has noticed that the most common defects of procedure observed are as follows :-(1)Officers frequently fail to comply with the prescribed procedure requiring a written charge and a written defence in respect of each offence;(2)after framing charges they often fail to give a specific finding on each charge; and(3)sometimes they do not even discuss the charges framed but confine their remarks on the whole case to some major charge which has not even been framed against the person who is the subject of the inquiry.The necessity of conducting departmental inquiries in conformity with the standing orders, so as to avoid the defects of procedure mentioned above and other similar defect, is impressed upon all officers concerned.
