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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(3)(a) in The Chhattisgarh Municipal Service (Executive) Rules, 1973

(a)if he has been dismissed from the service of the Government or local authority for misconduct and is disqualified for employment in the public service;