Section 92(2)(v) in The Central Industrial Security Force Rules, 2001

[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(2)(v) in The Central Industrial Security Force Rules, 2001

(v)[ I understand and agree that my services can be terminated by the appointing authority on my failure to pass the final examination of initial training course or for suppression of any factual information at the time of enrolment by issuing of notice of one month or the tender of one month's pay in lieu of such notice.] [ Inserted by G.S.R. 462 (E), dated 23-5-2003 (w.e.f. 9-6-2003). ]

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Union of India - Subsection

Section 92(2)(v) in The Central Industrial Security Force Rules, 2001