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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(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.