Section 18(1) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(1)The Disciplinary Authority, if it is not itself the inquiring authority may, for reasons to be recorded by it in writing, remit the case to the inquiring authority for further inquiry and report and the inquiring authority shall thereupon proceed to hold further inquiry, as far as may be according to the provisions of rule 17.
