Section 22 in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
22. Common Proceedings.
(1)Where two or more Government Servants are concerned in any case, the Government or any other authority competent to impose the penalty of dismissal from service on all such Government Servants, may make an order directing that disciplinary action against all of them may be taken in a common proceeding.Note - If the authorities competent to impose the penalty of dismissal on such Government Servants are different an order for taking disciplinary action in a common proceeding may be made by the highest of such authorities with the consent of the other authorities.(2)Any such order shall specify -(i)the authority which may function as the Disciplinary Authority for the purpose of such common proceeding;(ii)the penalties specified in rule 14 which such Disciplinary Authority shall be competent to impose;(iii)whether the procedure laid down in rule 17 and rule 18 or rule 19 shall be followed in the proceeding.
