Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 4D(1)] [Section 4D] [Entire Act]

Union of India - Subsection

Section 4D(1)(d) in The Indian Red Cross Society Act, 1920

(d)to institute, if necessary, disciplinary proceedings against officers of and above the rank of Deputy Secretary of the Society: Provided that the final decision on the basis of the disciplinary proceedings so instituted shall be taken,
(i)in case of the Secretary-General of the Society, with the previous approval of the President;
(ii)in other cases, with the previous approval of the Managing Body.