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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Meghalaya - Subsection

Section 9(6) in The Meghalaya School Education Act, 1981

(6)Where the intention to suspend or the immediate suspension of an employee is communicated to the competent authority, it may, if it is satisfied that, there are adequate and reasonable grounds for such suspension accord its approval to such suspension.