Section 20 in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005
20. Special procedure in certain cases.
- Notwithstanding anything contained in Rules 17 to 19-(i)where any penalty is imposed on a Government Servant on the ground of conduct which has led to his conviction on a criminal charge, or(ii)where the disciplinary authority is satisfied for reasons to be recorded by him in writing that it is not reasonably practicable to hold an inquiry in the manner provided in these Rules, or(iii)where the Government is satisfied that in the interest of the State, it is not expedient to hold any inquiry in the manner provided in these Rules, the disciplinary authority may consider the circumstances of the case and make such orders thereon as it deems fit:Provided that the Government Servant may be given an opportunity of making representation on the penalty proposed to be imposed before any order is made in a case under clause (i):Provided further that the Commission shall be consulted, where such consultation is necessary, before any orders are made in any case under this Rule.
