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[Cites 0, Cited by 0] [Section 7(10)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(10)(ii) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010

(ii)The disciplinary authority may, for reasons to be recorded in writing, remit the case to the inquiring authority for further inquiry and report, and the inquiring authority shall, thereupon, proceed to hold further inquiry, as far as possible, according to the provision laid down in this rule.