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[Cites 0, Cited by 0] [Section 14(21)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(21)(b) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(b)The disciplinary authority to which the records are so forwarded may act on the evidence on the record or may, if it is of the opinion that further examination of any of the witnesses is necessary in the interests of justice, recall the witness and examine, cross-examine and re-examine the witness and may impose on the Government servant such penalty as it may deem fit in accordance with these rules.