Section 9(2)(b) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 9(2)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)The departmental proceedings, if not instituted while the Government servant was in service whether before his retirement or during his re-employment :-

(i)shall not be instituted save with the sanction of the Governor;

(ii)shall not be in respect of any event which took place more than four years before such institution; and

(iii)[ shall be conducted by such authority and in such place as the Government may direct and in accordance with the procedure applicable to departmental proceedings : [Substituted by Notification No. FB-6-3-78-N-II-IV, dated 10-11-1978 (w.e.f. 10-11-1978).]

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State of Madhya Pradesh - Subsection

Section 9(2)(b) in The M.P. Civil Services (Pension) Rules, 1976