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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(5) in Punjab National Bank Officer Employees’ (Discipline & Appeal) Regulations, 1977

(5)The Appellate Authority shall dispose of the appeal within a period of ninety days from the date of its receipt from the appellant:Provided that the time limit specified in this regulation shall not apply to cases having a vigilance angle and where major/minor penalty proceedings against the officer employee have commenced on recommendations of the Police or Central Bureau of Investigation or Central Vigilance Commission, as the case may be, investigating the matter.