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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2)(i) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010

(i)if the borrowing authority is of opinion that any of the penalties specified in clause (i), (ii) and (iv) of rule 5 should be imposed on him, it may, consultation with the lending authority, pass such orders in the case as it deems necessary :