Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 114 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

114. Special provisions in certain cases.

- The provisions of Rules 110 and 111 shall not apply where the penalty is imposed on a member of the service on the ground of contract which led to him conviction on a criminal charge and in any such case the punishing authority may after consideration of the case, pass such orders thereon, as it deems fit.