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[Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(9)(b) in The Gujarat Water Supply and Sewerage Board Act, 1978

(b)the transfer of a person employed as aforesaid against whom any disciplinary proceeding is pending shall initially be provisional and the State Government shall review such transfer after the final order as a result of such disciplinary proceeding is passed and thereafter pass such order as may appear to it to be appropriate in the circumstances of the case;