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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(2)(iv) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(iv)no order imposing an enhanced penalty shall be made in any other case unless the appellant has been given a reasonable opportunity, as far as may be, of making a representation against such enhanced penalty.