Section 36(21)(ii) in The Central Industrial Security Force Rules, 2001

[Cites 0, Cited by 0] [Section 36(21)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(21)(ii) in The Central Industrial Security Force Rules, 2001

(ii)The disciplinary authority shall, if it disagrees with the findings of the inquiring authority on any article of charge, record its reasons for such disagreement and record its own findings on such charge if the evidence on record is sufficient for the purpose.

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Union of India - Subsection

Section 36(21)(ii) in The Central Industrial Security Force Rules, 2001