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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(5) in The Rajasthan Financial Corporation (Staff) Regulations, 1958

(5)Notwithstanding anything contained in the preceding Sub-Regulation of this Regulation, the Managing Director may, at any time, call for a statement of his debts from any employee and after considering the facts and explanations, he may, with the previous approval of the Board and after giving sufficient notice in that behalf, terminate the services of such employee.