Section 21(2)(ii) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

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Union of India - Subsection

Section 21(2)(ii) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(ii)if the disciplinary authority is of the opinion that any of the penalties specified in clauses (v) to (ix) of Rule 11 should be imposed on the Government servant, it shall replace the services of such Government servant at the disposal of the lending authority and transmit to it the proceedings of the inquiry for such action, as it may deem necessary.

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Union of India - Subsection

Section 21(2)(ii) in Central Civil Services (Classification, Control & Appeal) Rules, 1965