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 15(2)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2)(c) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010

(c)Whether the penalty imposed is excessive, adequate or inadequate, and after consultation pass orders
(i)setting aside, reducing, confirming or enhancing the penalty; or
(ii)remitting the case to the authority, which imposed the penalty or to any other authority with such direction as it may deem fit in the circumstances of the case :