Section 15 in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
15. Disciplinary Authorities.
(1)The Government may impose any of the penalties specified in rule 14 on any Government Servant.(2)Without prejudice to the provisions of sub rule (1), any of the penalties specified in rule 14 may be imposed on a Government Servant by the Appointing Authority or any authority to which the Appointing Authority is subordinate or by any other authority empowered in this behalf by a general or special order of the Government.
