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[Cites 0, Cited by 0] [Section 14(8)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(8)(a) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(a)The Government servant may take the assistance of any other Government servant posted in any office either at his headquarters or at the place where the inquiry is held, to present the case on his behalf, but may not engage a legal practitioner for the purpose, unless the Presenting Officer appointed by the disciplinary authority is a legal practitioner, or, the disciplinary authority, having regard to the circumstances of the case, so permits ;