Section 20(2)(i) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2)(i) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(i)if the borrowing authority is of the opinion that any of the penalties specified in clauses (i) to (iv) of rule 11 should be imposed on the Government servant, it may, after consultation with the lending authority, make such orders on the case as it deems necessary:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 20(2)(i) in Central Civil Services (Classification, Control & Appeal) Rules, 1965