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Union of India - Section

Section 1407 in Central Civil Services (Classification, Control & Appeal) Rules, 1965

1407.

In exercise of the powers conferred by proviso to Article 309 and Clause (5) of Article 148 of the Constitution and after consultation with the Comptroller and Auditor-General in relation to persons serving in the Indian Audit and Accounts Department, the President hereby makes the following rules, namely :-