Section 15 in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005
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.
