Section 23(2)(iii) in Assam Service (Discipline and Appeal) Rules, 1964

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State of Assam - Subsection

Section 23(2)(iii) in Assam Service (Discipline and Appeal) Rules, 1964

(iii)If the enhanced penalty which the appellate authority proposes to impose is one of the penalties specified in clauses (iv) to (vii) of rule 7 and an inquiry under rule 9 has not already been held in the case, the appellate authority shall, subject to the provisions of rule 10, itself hold such inquiry or direct that such inquiry be held and thereafter on consideration of the proceedings of such inquiry and after giving the appellant an opportunity of making any representation which he may wish to make against such penalty, pass such orders as it may deem fit.

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State of Assam - Subsection

Section 23(2)(iii) in Assam Service (Discipline and Appeal) Rules, 1964