Section 241(3)(b) in Government of India Act, 1935

[Cites 0, Cited by 1] [Section 241(3)] [Section 241] [Entire Act]

(b)that every such person as aforesaid shall have the same rights of appeal to the same authorities from any order which-

(i)punishes or formally censures him; or

(ii)alters or interprets to his disadvantage any rule by which his conditions of service are regulated; or

(iii)terminates his appointment otherwise than upon his reaching the age fixed for superannuation,

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