Section 16(2) in The Bihar Home Guards Rules, 1953
(2)(i)The penalties indicated in items (v) to (x) of sub-rule (1) above may be imposed after proper proceedings by the appointing authority.(ii)[ Director General, Home Guards, Bihar, Patna will have the power to hear appeal application preferred by appellant within thirty days from the date of communication of the order of punishment passed by the Competent Authority.] [Substituted by Bihar Notification No. L/H.G.-16-01/2017-5325, dated 11.6.2018 (w.e.f. 30.7.1953).](iii)Proceeding will be regulated by the general orders of State Government laid down from time to time unless special orders, if any, are issued in this respect
