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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2)(ii) in Assam Service (Discipline and Appeal) Rules, 1964

(ii)If the Disciplinary Authority is of the opinion that any of the penalties specified in clauses (iv) to (vii) of Rule 7 should be imposed on him it shall replace his services at the disposal of the Lending Authority and transmit to it the proceedings of the inquiry for such action as it deems necessary.