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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Madhya Pradesh - Subsection

Section 112(11) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(11)The State Government or the Appointing Authority shall determine, having regard to the findings recorded or accepted by it, and the representation, if any, made by the member of the service under sub-rule (10), what penalty, if any, should be imposed on the member of the service and subject to Rule 110 pass appropriate orders on the case and the orders so passed shall be communicated to the member of the service.