Section 17(2) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(2)Wherever the Disciplinary Authority is of the opinion that there are grounds for inquiring about the truth of any imputation of misconduct or misbehaviour against a Government Servant, he may himself inquire into it, or appoint under these Rules, an authority to inquire about the truth thereof.Explanation. - Where the Disciplinary Authority himself holds the inquiry, any reference in sub rule (7) to sub rule (20) and in sub rule (22) of this rule to the inquiring authority shall be construed as a reference to the Disciplinary Authority.
