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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(5)(b) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

(b)If no written statement of defence is submitted by the Government Servant, the Disciplinary Authority may itself inquire into the articles of charge or may, if it thinks necessary, to appoint, under sub rule (2) of this rule an inquiry authority for the purpose.