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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(f) in RSWC Employees Pension Regulations, 1990

(f)The authority competent to retire a Corporation employee may, in deserving cases, accept the notice contemplated under clause(a) of this sub-regulation for a period of less than 3 months with the Concurrence of the Chairman of the Corporation.