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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(3A) in The Calcutta Municipal Corporation Act, 1980

(3A)[ The Commissioner or the appointing authority may pass an order of suspension pending departmental proceedings or prior to the initiation of any departmental proceedings against any employee of the Corporation.] [Sub-sections (3A) and (3B) inserted by W.B. Act 6 of 1996.]