Section 12 in Bihar Public Service Commission (Limitation of Functions) Regulations, 1957
12.
In disciplinary cases it shall not be necessary to consult the Commission before passing any order -(a)drawing up, or directing the drawing up of proceedings against any Government servant with a view to disciplinary action;(b)of censure, or of suspension when a Government servant is to be suspended pending the investigation of charges against him; or(c)withholding increments or promotion, including stoppage at an efficiency bar.
