Section 21 in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
21. Communication of Orders.
- Orders made by the Disciplinary Authority shall be communicated to the Government Servant who shall also be supplied with a copy of its finding on each article of charge, or where the Disciplinary Authority is not the inquiring authority, a statement of the findings of the Disciplinary Authority together with brief reasons for its disagreement, if any, with the findings of the inquiring authority and also a copy of the advice, if any, given by the Commission, and where the Disciplinary Authority has not accepted the advice of the Commission, a brief statement of the reasons for such non-acceptance.
