Section 90(3)(ii) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

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Union of India - Subsection

Section 90(3)(ii) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(ii)if the Appellate Authority decides to enhance the punishment but an inquiry has already been held as provided in regulation 82, the Appellate Authority shall give a show cause notice to the employee as to why the enhanced penalty should not be imposed upon him and shall pass final order after taking into account the representation, if any, submitted by the employee.

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Union of India - Subsection

Section 90(3)(ii) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015