Section 52(2)(i) in The Central Industrial Security Force Rules, 2001

[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(2)(i) in The Central Industrial Security Force Rules, 2001

(i)If such enhanced penalty which the appellate authority proposes to impose is one of the penalties specified in clauses (i) to (v) of rule 34 and an inquiry under rule 36 has not already been held in the case, the appellate authority shall, subject to the provisions of rule 39, itself hold such an inquiry or direct that such inquiry be held in accordance with rule 36 and thereafter on a consideration of the proceedings of such inquiry make such orders as it may deem fit; and

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Union of India - Subsection

Section 52(2)(i) in The Central Industrial Security Force Rules, 2001