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State of Uttar Pradesh - Section

Section 35 in The U.P. Shri Badrinath Temples Rules, 1940

35. Suspension.

- Notwithstanding anything to the contrary in the last preceding rule, the President may, in exceptional cases for sufficient reasons to be recorded in writing, suspend a Secretary pending an enquiry at any time and immediately proceed with the investigation of the charge or charges against him; provided that the approval of the Committee to this action is taken within three months of the date of his order.