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[Cites 0, Cited by 0] [Section 9(12)] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(12)(a) in Assam Service (Discipline and Appeal) Rules, 1964

(a)Notwithstanding anything contained in this rule, it shall not be necessary to follow the procedure laid down in the preceding sub-rules in cases where it appears to the authority competent to impose the penalty at the initial stage of the proceedings that the penalty of censure would be adequate, but if at any later stage it is proposed to impose any other penalty specified in Rule 7, the procedure laid down in the said rules shall be followed.