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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(1)(b) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(b)holding an inquiry in the manner laid down in sub-rules (3) to (23) of Rule 17, in every case in which the disciplinary authority is of the opinion that such inquiry is necessary;