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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(3)(a) in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010

(a)An officer or employee shall be liable to dismissal or to any of the other penalties referred to in regulation 39 if he is committed to prison for debt or is convicted of an offence which in the opinion of the Competent Authority, either involves moral turpitude, or has a bearing on any of the affairs of the Bank or on the discharge by the officer or employee of his duties in the Bank, the opinion in this respect of the Competent Authority shall be conclusive and binding on the officer or employee;