Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Uttar Pradesh - Subsection Section 37(2) in U.P. Zila Panchayats Service Rules, 1970 (2)Every order of dismissal, removal or reduction in rank shall be in writing and shall specify the charge or charges brought, the grounds of defence, if any, and the reasons for the order.
