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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(2) in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967

(2)The orders made in the case of employees absorbed according to the provisions contained in Rule 9 may, on the application of the employee concerned made within the periods specified in sub rule (1) be reviewed by the State Government and its decision thereon shall be final.