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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(2) in Rajasthan Muslim Wakf Regulations, 1964

(2)The pay and allowance of an employee who is removed or dismissed from service shall cease from date of removal or dismissal. Leave shall not be granted to an employee when the authority competent under these regulations to impose the penalty has decided to dismiss, remove or compulsorily retire him from the service of the Board.