Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act] State of West Bengal - Subsection Section 7(4)(i) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010 (i)The disciplinary authority shall in all cases for the purpose of enquiry appoint an inquiring authority and forward to it