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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(5)(c) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(c)Where the disciplinary authority itself inquires into any article of charge or appoints an inquiring authority for holding an inquiry about such charge, it may, by an order, appoint a government servant or a legal practitioner to be known as the "Presenting officer' to present on his behalf the case in support of the articles of charge.