Section 61(8)(e) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020

[Cites 0, Cited by 0] [Section 61(8)] [Section 61] [Entire Act]

(e)If the employee does not plead guilty, the Inquiry Officer shall adjourn the case to a later date not exceeding 30 days.

Legal Document View