Section 11(2)(ii) in Assam Service (Discipline and Appeal) Rules, 1964

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(2)(ii) in Assam Service (Discipline and Appeal) Rules, 1964

(ii)If the Borrowing Authority is of the opinion that any of the penalties specified in clauses (iv) to (vii) of Rule 7 should be imposed on him, it shall replace his services at the disposal of the Lending Authority and transmit to it the proceedings of the inquiry and thereupon the Lending Authority may, if it is the Disciplinary Authority, pass such orders thereon as it deems necessary, or, if it is not the Disciplinary Authority submit the case to the Disciplinary Authority which shall pass such orders on the case as it deems necessary:

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State of Assam - Subsection

Section 11(2)(ii) in Assam Service (Discipline and Appeal) Rules, 1964