Section 59A(16)(a) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 59A(16)] [Section 59A] [Entire Act]

State of Chattisgarh - Subsection

Section 59A(16)(a) in The Chhattisgarh Co-operative Societies Rules, 1962

(a)In regard to Class IV, Class III and Class II employees the disciplinary authority shall be the Registrar of the Tribunal or such other Officer or Member as may be designated in this behalf by the Chairman.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 59A(16)(a) in The Chhattisgarh Co-operative Societies Rules, 1962