Section 18(2) in The U.P. Government Servant's Conduct Rules, 1956

[Cites 0, Cited by 0] [Section 18] [Entire Act]

(2)Appropriate authority for the purpose of this rule shall be as indicated below:

For a Head of department:
Divisional Commissioner or a Collector.	The State Government.
For a District Judge.	The Administrative Judge of the High Court.
For the Government servant.	The Head of Department concerned.

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