Section 9(6)(a) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(6)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)departmental proceedings shall be deemed to be instituted on the date on which the statement of charges is issued to the Government servant or pensioner, or if the Government servant has been placed under suspension from an earlier date, on such date; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 9(6)(a) in The M.P. Civil Services (Pension) Rules, 1976