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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(2) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017

(2)The appointing authority has the right to retire the employee before superannuation as premature retirement in accordance with the provision of the Central Civil Services (Pension) Rules, 1972.