Section 50 in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010
50. [ Appellate authority. [Amended vide Notification dated 05th July, 2013, bearing No. HGB/HRD/2013/3195, published in Gazette of India vide No. 202 on July 29, 2013, came into force from the date of publication in the Gazette of India.]
- An appeal shall lie before, -(i)The Board, where the Chairman is Competent Authority;(ii)The Chairman, where the General Manager is Competent Authority; and(iii)The General Manager, where the Competent Authority is decided by the Board under sub-clause (iii) of clause (g) of sub-regulation (1) of regulation 2.]
