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[Cites 0, Cited by 0] [Section 14(24)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(24)(c) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(c)The extension for a period not exceeding six months at a time may be allowed for any good and sufficient reasons to be recorded in writing by the Disciplinary Authority or any other Authority authorised by the Disciplinary Authority on his behalf.]