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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2)(i) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(i)In cases other than those covered by sub-rule (3) of this Rule, the Government Servant shall be paid such proportion of the full pay and allowances to which he would have been entitled had he not been dismissed, removed or compulsorily retired, or suspended prior to such dismissal, removal or compulsory retirement, as the case may be, and as the disciplinary authority may determine. The disciplinary authority shall determine the proportion of such payment after giving notice to the Government Servant of the quantum proposed and after considering the representation, if any, submitted by him, in that connection, within sixty days from the date on which the notice aforesaid is served on the Government Servant: