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[Cites 0, Cited by 0] [Section 9(8)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(8)(a) in India Service (Performance Appraisal Report) Rules, 2007

(a)In case the officer reported upon chooses to represent against the final assessment conveyed to him according to this procedure, he may represent his case through the accepting authority for a decision by the Referral Board, as specified in the Schedule 3, within one month, provided that such representation shall be confined to errors of facts.