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[Cites 0, Cited by 0] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(ii) in Delhi Wakf Board Regulations, 1963

(ii)The pay and allowance of an employee who is removed or dismissed from service shall cease from date of removal or dismissal. Leaves shall not be granted to an employee when the authority competent under these regulations to impose the penalty has decided to dismiss, remove or compulsorily retire him from the service of the Board.