Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] Union of India - Subsection Section 11(iii) in Central Civil Services (Classification, Control & Appeal) Rules, 1965 (iii)recovery from his pay of the whole or part of any pecuniary loss caused by him to the Government by negligence or breach of orders;
