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[Cites 0, Cited by 0] [Section 167] [Entire Act]

State of Bihar - Subsection

Section 167(f) in Bihar Board's Miscellaneous Rules, 1958

(f)Findings. - The enquiring officer must conclude the proceedings and submit his final report within two weeks after cause has been shown by the officer proceeded against. Each charge should be examined in the light of the defence and the evidence and a clear finding on each charge should be recorded by the enquiring officer.