Section 6(3)(a) in RSWC Employees Pension Regulations, 1990

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3)(a) in RSWC Employees Pension Regulations, 1990

(a)Serve upon the pensioner a notice specifying the action proposed to be taken against him and the ground on which it is proposed to be taken and calling upon him to submit within fifteen days of the receipt of notice or such further time not exceeding fifteen days as may be allowed by the competent authority, such representation as he may wish to make against the proposal, and

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State of Rajasthan - Subsection

Section 6(3)(a) in RSWC Employees Pension Regulations, 1990