Section 37(2)(c) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(2)(c) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(c)whether the penalty or the enhanced penalty imposed is adequate, inadequate or severe and pass orders :

(i)confirming, enhancing, reducing or setting aside the penalty; or

(ii)remitting the case to the authority which imposed or enhanced the penalty or to any other authority with such direction as it may deem fit in the circumstances of the case :

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State of Andhra Pradesh - Subsection

Section 37(2)(c) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991