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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(1)(c) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(c)a case against the government servant in respect of any criminal offence is under investigation, inquiry or trial and the competent authority is satisfied that it is expedient to suspend the Government Servant in public interest.