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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(2)(i) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016

(i)Where the Disciplinary Authority is of opinion that the Government Servant who had been dismissed, removed or compulsorily retired has been fully exonerated, or