Section 51(2)(vii) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

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Union of India - Subsection

Section 51(2)(vii) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(vii)termination of employment of an employee on medical grounds, if he is declared unfit to continue in the Board's service by the Medical Officer authorized by the Board; and

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Union of India - Subsection

Section 51(2)(vii) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017