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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(5)(c) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

(c)Where the Disciplinary Authority itself inquires into any article of charge or appoints an inquiring authority for holding an inquiry about such charge, it may, by an order, appoint a Government Servant or a legal practitioner, to be known as the "Presenting Officer" to present on his behalf the case in support of the articles of charge.