Section 3(1)(e) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

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Union of India - Subsection

Section 3(1)(e) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(e)any person for whom special provision is made, in respect of matters covered by these rules, by or under any law for the time being in force or by or under any agreement entered into by or with the previous approval of the President before or after the commencement of these rules, in regard to matters covered by such special provisions.

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Union of India - Subsection

Section 3(1)(e) in Central Civil Services (Classification, Control & Appeal) Rules, 1965