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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(1)(b) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(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.