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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(4) in The M.P. Vishesh Sashastra Bal Niyam, 1973

(4)The Appointing Authority may on receipt of such recommendation and after giving the officer an opportunity to explain his case pass such order as it may deem fit :Provided that where in the interest of the State it would be inexpedient so to do, it shall be lawful for the Appointing Authority to pass an order as aforesaid without giving the officer the opportunity to explain his case.