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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(11) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010

(11)If the disciplinary authority, having regard to its findings on the charges, is of opinion that any of the penalties specified in clauses (i) to (iii) of rule 5 should be imposed, it shall pass appropriate orders on the case.