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Union of India - Section

Section 32 in Central Civil Services (Classification, Control & Appeal) Rules, 1965

32. [ [Omitted by Notification No. G.S.R. 769(E), dated 31.10.2014]

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32. Supply of copy of Commission's advice.Whenever the Commission is consulted as provided in these rules, a copy of the advice by the Commission and where such advice has not been accepted, also a brief statement of the reasons for such non-acceptance, shall be furnished to the Government servant concerned along with a copy of the order passed in the case, by the authority making the order.