Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

UT Chandigarh - Subsection

Section 38(2)(c) in The Postgraduate Institute of Medical Education and Research, Chandigarh, Regulations, 1967

(c)In respect of Central or State Government servants borrowed by the Institute, the provisions respectively of Rules 20 and 21 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965, shall apply and the Institute shall exercise the functions of the Central or State Government, as the case may be for the purpose of the two rules aforesaid.