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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(2)(ii) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

(ii)Where the order of dismissal, removal or compulsory retirement from service is set aside by the appellate authority solely on the ground of noncompliance of the requirement of these Rules and no further inquiry is proposed to be held;