Section 12(1) in Assam Service (Discipline and Appeal) Rules, 1964
(1)Where an order of suspension is made or a disciplinary proceeding is taken against a Government servant whose services have been borrowed from the Central Government, any State Government or a local or other authority, the authority lending his services (hereinafter in this rule referred to as the "Lending Authority"), shall forthwith be informed of the circumstances lending to the order of his suspension or the commencement of the disciplinary proceeding as the case may be.
