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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(4)(i) in Punjab National Bank Officer Employees’ (Discipline & Appeal) Regulations, 1977

(i)If the enhanced penalty, which the Appellate Authority proposed to impose is a major penalty specified in clause (f), (g), (h), (i) and (j) of regulation 4 and an enquiry a provided in regulation 6 has not already been held in the case, the Appellate Authority shall direct that such an enquiry be held in accordance with the provisions of regulation 6 and thereafter consider the record of the enquiry and pass such orders as it may deem proper;