Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(2) in Punjab Home Guards Rules, 1963

(2)The authority competent to pass an order of dismissal in the case of a Gazetted Officer shall be the Government and that in the case of a Non- gazetted Officer and other members, the Commandant-General or the Gram Raksha Dal Chief, as the case may be.