Section 32(6)(b) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

[Cites 0, Cited by 0] [Section 32(6)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(6)(b) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

(b)if the services of any employee of the State Government stand transferred under sub-section (1) to the Nigam, the Nigam shall be competent after such transfer to take such disciplinary or other action as it thinks fit against or in respect of such employee having regard to any act or omission or conduct or record of such employee while he was in service of the State Government.

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State of Madhya Pradesh - Subsection

Section 32(6)(b) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979