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[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(4)(b) in U.P. Zila Panchayats Service Rules, 1970

(b)if he was not under such suspension, he shall, if so directed by the Appointing Authority, be deemed to have been placed under suspension by an order of the Competent Authority on and from the date of the original order of dismissal or removal.