Section 11 in Bihar Public Service Commission (Limitation of Functions) Regulations, 1957
11. [ [Substituted by Notification No. III/GI-105/60-A-11281 dated 8.8.1968.]
(1)It shall not be necessary for any authority subordinate to Government or for the Chief Justice of the High Court to consult the Commission before passing any order in disciplinary cases.(2)In cases where an appeal lies to Government against an order in disciplinary cases, it shall not be necessary for Government to consult the Commission.(3)When exercising revisionary functions in disciplinary cases in which no regular appeal lies to Government it shall not be necessary for Government to consult Commission.]
