Section 24(2)(iii) in The Tobacco Board, Rules, 1976

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(iii) in The Tobacco Board, Rules, 1976

(iii)the loss is not attributable to any serious lapse or negligence or dereliction of duty on the part of any employee of the Board and in cases where the loss is attributable to such lapse, negligence or dereliction of duty on the part of any employee of the Board there are good and sufficient reasons for not releasing the amount of such loss from the employee;

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Union of India - Subsection

Section 24(2)(iii) in The Tobacco Board, Rules, 1976