Section 166(iii) in Bihar Board's Miscellaneous Rules, 1958
(iii)With a view to securing prompt initiation and speedy disposal of all departmental proceedings the officers entrusted with the conduct of disciplinary enquiries particularly in cases of bribery and corruption, while giving reasonable facilities to the accused to make their defence, should mainly confine themselves to the essentials of the prescribed procedure and should firmly resist any tendency on the part of accused officers to adopt dilatory tactics. Detailed instructions regarding the manner in which disciplinary cases are to be dealt with have been laid down in Mr. L.R Singh's letter No. A-189, dated the 9th January,1953, which is incorporated in Appendix J. These instructions should be meticulously followed by all officers required to conduct departmental proceedings.
