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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(2)(ii) in Rajasthan Civil Services (Pension) Rules, 1996

(ii)in whose case the disciplinary proceedings are pending or contemplated for the imposition of a major penalty and the disciplinary authority having regard to the circumstances of the case, is of the view that such disciplinary proceedings might result in imposition of the penalty of removal or dismissal from service;