Section 40(1)(iii) in The Gujarat Homoeopathic Act, 1963

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State of Gujarat - Subsection

Section 40(1)(iii) in The Gujarat Homoeopathic Act, 1963

(iii)if in the opinion of the Council, the services of any officer or servant are not necessary it suitable to the requirements of service under it, it may, with the previous approval of the State Government, discontinue the service of any such officer or servant and any officer or servant whose services are to be discontinued shall be entitled to receive from the Council such leave, pension, gratuity or other retirement benefits as he would have, had this Act not been passed, been entitled to receive on being invalided out of service, and may receive such additional sum by way of compensation as the Council may, with the sanction of the State Government, determine.

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State of Gujarat - Subsection

Section 40(1)(iii) in The Gujarat Homoeopathic Act, 1963