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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4)(a) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(a)except where the penalty specified in clause (v) or clause (vi) of Rule 11 is imposed by the Comptroller and Auditor-General on a member of the Indian Audit and Accounts Service, no penalty specified in clause (v) to (ix) of that rule shall be imposed by any authority subordinate to the appointing authority;