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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Jharkhand - Subsection

Section 32(2)(f) in The Jharkhand Area Autonomous Council Act, 1994

(f)The Council may recommend disciplinary action in respect of officers wholly connected with the specified subjects and the State Government shall ordinarily within three months communicate its decision on the recommendation to the Council.