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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Jharkhand - Subsection

Section 28(2)(c) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

(c)whether the penalty imposed is adequate, inadequate or severe; and pass orders -
(i)confirming, enhancing, reducing, or setting aside the penalty; or
(ii)remitting the case to the authority which imposed the penalty or to any other authority with such direction as it may deem fit in the circumstances of the case.