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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in National Institute of Fashion Technology Statutes, 2020

(2)The authorities for the purposes of the Central Civil Services (Classification Control and Appeal) Rules, 1965 in respect of employees of the Institute shall be the following, namely:-
Group of posts Disciplinaryauthority------------------Minor Penalty Disciplinaryauthority------------------Major Penalty Appellate authority Reviewing authority
Group 'A' Director General Director General Establishment Committee Board of Governors
Group 'B' Director General Director General Establishment Committee Board of Governors
Group 'C' Director Director Director General Establishment Committee
Note: Whenever it is decided to impose the punishment of dismissal, removal from service, compulsory retirement or reduction in rank, in the cases of Group 'A' employees, the same shall be imposed with the prior approval of the Board. In such cases, Central Government, Ministry of Textiles shall be the Appellate and Reviewing Authority.