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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(4)(iii) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(iii)Where a Government servant whose services are placed at the disposal of any company, corporation, organisation or a local or ot! authority has, at any time before his services were so placed, committed are act or omission which renders him liable to any penalty specified in Rule or Rule 10, the authority competent to impose any such penalty on such Government servant shall alone be complent to institute disciplinary proceeding against him and to impose on him such penalty specified in Rule 9 or Rule 10 as it thinks fit and the borrowing authority under whom he is serving at the time of the institution of such proceeding, shall be bound to render all reasonable facilities to such competent authority instituting and conducting such proceeding.