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State of Bihar - Section

Section 2 in Bihar Framing of Articles of Charge against government servants Regulations, 2017

2. Framing of articles of charge

- The disciplinary authority shall record or cause to be recorded the definite and distinct articles of charges under sub-rule (3) of rule 17 of the Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 (as amended from time to time).