Section 18(2) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(2)The Disciplinary Authority, after receipt of the enquiry report as per rule 17 (23) (ii) or as per sub rule (1), shall, if it disagrees with the findings of the inquiring authority on any article of charge, record its reasons for such disagreement and record its own finding on such charge, if the evidences on record is sufficient for the purpose.
