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[Cites 0, Cited by 0] [Section 21(3B)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(3B)(ii) in The Calcutta Municipal Corporation Act, 1980

(ii)An employee of the Corporation who is undergoing a sentence of imprisonment upon conviction on a criminal charge, shall be suspended by the appointing authority pending disciplinary proceeding against him.