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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2)(iii) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(iii)whether the procedure laid down in Rule 17 and Rule 18 or Rule 19 shall be followed in the proceeding.