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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(2)(e) in Assam Service (Discipline and Appeal) Rules, 1964

(e)Placing a Government servant under suspension, shall lie-
(i)In the case of an order made in respect of Government servant on whom the penalty of dismissal from services can be imposed only by the Governor to the Governor; and
(ii)In the case of an order made in respect of any other Government servant, to the authority to whom an appeal against an order imposing upon him the penalty of dismissal from service would lie.