Section 17(3) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(3)Where it is proposed to hold an inquiry against a Government Servant under this rule, the Disciplinary Authority shall draw up or cause to be drawn up :-(i)The substance of the imputations of misconduct or misbehaviour as a definite and distinct article of charge.(ii)A statement of the imputations of misconduct or misbehaviour in support of each article of charge, which shall contain :-(a)A statement of all relevant facts including any admission or confession made by the Government Servant;(b)A list of such document by which, and a list of such witnesses by whom, the articles of charge are proposed to be sustained.Explanation. - Where Criminal case is pending against a Government Servant the Departmental Proceeding and Criminal Proceeding may be conducted simultaneously, but the set of evidence of Departmental Proceeding shall be different from the Criminal Proceeding. In such case the article of charges shall be based on administrative lapses and misconduct committed by the Government Servant.
