Section 16(1) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(1)The Government or Appointing Authority or any authority to which the Appointing Authority is subordinate or any other authority empowered by general or special order of the Government may -(a)Institute disciplinary proceedings against any Government Servant;(b)Direct a Disciplinary Authority to institute disciplinary proceedings against any Government Servant on whom that Disciplinary Authority is competent to impose any of the penalties specified in rule 14 under these Rules.
