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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(2)(f) in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai

(f)Authority to revoke suspension : The Deputy Registrar in cases where he himself orders the suspension of an employee, can revoke the order of suspension at any time. The Registrar can revoke the order of suspension issued by himself or by the Deputy Registrar at any time. The Vice-Chancellor can revoke orders of suspension issued by himself or by the Registrar or by the Deputy Registrar at any time.