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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(5)(b) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(b)If no written statement of defence is submitted by the Government Servant, the disciplinary authority may itself inquire into the articles of charge or may, if it thinks necessary to appoint, under sub-rule (2) of this Rule an inquiry authority for the purpose, it may do so.