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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(4)The Disciplinary Authority shall consider the representation under sub-rule (2) and/or clause (b) of subrule (3) if any, submitted by the Government servant and record its findings before proceeding further in the matter as specified in sub-rules (5) and (6).