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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1)(f) in Haryana Civil Services (Punishment and Appeal) Rules, 2016

(f)"punishing authority" means the authority competent under these rules or respective service rules to impose any of the penalties specified in rule 4 on a Government employee;