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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Madhya Pradesh - Subsection

Section 115(1) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(1)If having regard to the nature of charges the circumstances in any case, the State Government or the Appointing Authority is satisfied that it is necessary or desirable to place under suspension the member of the service against whom disciplinary proceedings is contemplated or is pending it may subject to the provisions of the Act pass an order placing him under suspension.