Section 39(2)(i) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

(i)to an employee who is removed or dismissed on the ground of conduct which led to his conviction on a criminal charge, or

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