Section 12(3)(b) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(b) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(b)if he is serving in any office, by the head of that office, except where the head of that office is lower in rank than the authority competent to impose the penalty under sub-rule (2).

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 12(3)(b) in Central Civil Services (Classification, Control & Appeal) Rules, 1965