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

State of Haryana - Subsection

Section 14(2) in Haryana Zila Parishad Primary Education Service Rules, 2003

(2)The authority empowered to impose minor penalties shall be the Chief Executive Officer of the concerned Zila Parishad and Zila Parishad shall be the appellate authority against minor punishment. Major penalties shall be imposed by the Zila Parishad.