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State of Bihar - Section

Section 4 in Bihar Framing of Articles of Charge against government servants Regulations, 2017

4. Repeal and Saving

(1)The Bihar Framing of Articles of Charge against Government Servants Regulations, 2011, notified vide notification no. 322 dated 31.01.2011, is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken in exercise of the powers and under The Bihar Framing of Articles of Charge against Government Servants Regulations, 2011 shall be deemed to have been done or taken in exercise of the powers conferred by these regulations as if these regulations were in force on the day on which such things or such action was done or taken.Appendix-IMemo of Article of charges
(1)First part:- Personal information regarding the concerned Government servant.
1 Name :-
2 Designation :-
3 Date of Birth :-
4 Date of Retirement :-
5 Name of Service/Cadre :-
6 Group of post and Department :-
7 Gradation serial/Civil list serial :-
8 Pay band and Grade pay/Pay level :-
9 Year of allegation and the then place of posting :-
10 The date of being time barred under Rule 43(b)of the Bihar Pension Rules :-
Name of the Officer and Signature.
(2)Second part :- The substance of imputation of misbehave or misconduct.