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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013

(1)The appointing authority has the right to retire the employee before superannuation as premature retirement in accordance with the provisions of the Central Civil Services (Retirement) Rules, 1964.