[Cites 0, Cited by 0]
[Entire Act]
State of Bihar - Section
Section 5 in Bihar Framing of Articles of Charge against government servants Regulations, 2017
5. From the above, it is obvious that Sri ........................... has constructed the Rangshalas against the Directive of Jawahar Rojgar Yojna which is contrary to the provisions laid down in rule .............. of Bihar financial Rules. His, this conduct is violation of rule 3(i) of Bihar Government Servants Conduct Rules.
Name of the Officer and Signature| Sl. No. | Concerned letters record | No. of pages. |
| 1 | Complaint (Pariwad)Xerox copy of letter No. 391 dated 16.04.1994 of Sri...............................The Member of Bihar Legislative Assembly. | Total ............... pages. |
| 2 | .................... the Xerox copy ofdepartment's letter No............. dated ................ | Total ............... pages. |
| 3 | Xerox copy of explanation dated ...............of Sri .............................. | Total ............... pages. |
| 4 | Xerox copy of letter No........ dated..........of the...................... Department. | Total ............... pages. |
| 5 | Xerox copy of directive of Jawahar Rojgar Yojna. | Total ............... pages. |
| 6 | Xerox copy of Rule .............. of BiharFinancial Rules. | Total ............... pages. |