Section 23(3)(c) in The National Service Act, 1972

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Union of India - Subsection

Section 23(3)(c) in The National Service Act, 1972

(c)On receipt of the application referred to in clause (a) or the representation referred to in clause (b), the National Service (Hardship) Committee shall, after considering all matters placed before it and after making such inquiry in the matter as it may think fit, make an order-

(i)relieving the former employer from the obligation referred to in sub- section (2), or

(ii)requiring the former employer to reinstate the former employee in his former employment, or

(iii)requiring the former employer to pay to the former employee by way of compensation, for failure or inability to reinstate him, a sum not exceeding an amount equal to six months' remuneration at the rate at which remuneration was last payable by the former employer to the former employee.

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Union of India - Subsection

Section 23(3)(c) in The National Service Act, 1972