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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(1) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(1)Preliminary enquiries against an official shall be made under the order of the authority empowered to take disciplinary action against the delinquent. Where this authority is the Government a reference should be made to the Administrative Department of the Secretariat giving the necessary particulars.