Section 52(23)(ii) in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000

[Cites 0, Cited by 0] [Section 52(23)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(23)(ii) in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000

(ii)The inquiring authority, where it is not itself the disciplinary authority, shall forward to the disciplinary authority the records of inquiry which shall include-

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Union of India - Subsection

Section 52(23)(ii) in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000