Section 33(3)(b) in U.P. Zila Panchayats Service Rules, 1970

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(3)(b) in U.P. Zila Panchayats Service Rules, 1970

(b)if he was not under suspension, he shall, if so directed by the appellate or reviewing authority, be deemed to have been placed under suspension by an order of the Appointing Authority on and from the date of the original order of dismissal or removal:

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State of Uttar Pradesh - Subsection

Section 33(3)(b) in U.P. Zila Panchayats Service Rules, 1970