Section 9(10)(c) in The Special Economic Zone Authority Rules, 2009

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Union of India - Subsection

Section 9(10)(c) in The Special Economic Zone Authority Rules, 2009

(c)in other cases not covered by clause (b) above, where the Appointing or Disciplinary Authority of the delinquent official was the President of India or the Central Government, the disciplinary proceedings will be continued and completed by the Central Government.

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Union of India - Subsection

Section 9(10)(c) in The Special Economic Zone Authority Rules, 2009