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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1)(g) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(g)reduction to a lower time scale of pay, grade, post or service which shall ordinarily be a bar to the promotion of the employee to the time scale of pay, grade, post or service from which he was reduced, with or without further directions regarding conditions of restoration to the grade or post or service from which the employee was reduced and his seniority and pay on such restoration to that scale of pay, grade, post or service;