Section 2(k) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(k)Save as otherwise expressly provided in the rules of a particular cadre, "Disciplinary Authority" means Appointing Authority or any other Authority authorised by it who shall be competent under these Rules to impose on a Government Servant any of the penalties specified in clause (i) to (v) in rule 14 of these Rules;
