Section 28(2)(iii) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Jharkhand - Subsection

Section 28(2)(iii) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

(iii)if the enhanced penalty which the appellate authority propose to impose is one of the penalties specified in clauses (i) to (iv) of rule 14 and an inquiry under rule 17 has already been held in the case, the appellate authority shall, make such orders as it may deem fit, after the appellant has been given a reasonable opportunity of making a representation against the proposed penalty; and

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State of Jharkhand - Subsection

Section 28(2)(iii) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016