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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2)(c) in State Bank of India General Regulations, 1955

(c)Nothing is this sub-regulation shall effect the powers of a disciplinary authority appointed or notified under any award, settlement under the Industrial Disputes Act, 1947, governing, affecting or regulating the service conditions of workmen of the Bank, and for the purpose of clause (b) above, the appointing authority shall be deemed to have been substituted by such disciplinary authority.