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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(7C) in India Service (Performance Appraisal Report) Rules, 2007

(7C)If the competent authority has not seen the work for the reporting period, the representation shall be referred to the Referral Board.] [Substituted '(7) The accepting authority shall consider the comments of the officer reported upon, the views of the reporting authority and the reviewing authority and after due consideration may accept them and modify the performance appraisal report accordingly and the decision and final grading shall be communicated to the officer reported upon within fifteen days of receipt of the views of the reviewing authority.' by Notification No. G.S.R. 596(E), dated 15.6.2017 (w.e.f. 14.3.2007).]