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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(7) in The Ministry of Civil Aviation, Airports Economic Regulatory Authority Employees (Number of Posts and Conditions of Service) Rules, 2011

(7)Notwithstanding anything contained in these rules, the Authority shall have the power of premature repatriation or premature termination of the short term contract, as the case may be, of any employee if his services are no longer required.