Section 14(1)(e) in National Housing Bank (Officers') Service Regulations, 1997

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Union of India - Subsection

Section 14(1)(e) in National Housing Bank (Officers') Service Regulations, 1997

(e)Where an officer employee whose services have been terminated and who has been paid an amount of three months emoluments in lieu of notice and on appeal his termination is cancelled, the amount paid to him in lieu of notice shall be adjusted against the salary that he would have earned, had his services not been terminated and he shall continue in the banks employment on same terms and conditions as if the order of termination had not passed at all.

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Union of India - Subsection

Section 14(1)(e) in National Housing Bank (Officers') Service Regulations, 1997