Section 18(3) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(3)The Disciplinary Authority shall forward or cause to be forwarded a copy of the inquiry report, together with its own findings, if any, as provided in sub rule (2) to the Government Servant who may submit, if he or she so desires, his or her written representation or submission to the Disciplinary Authority within fifteen days.
