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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(3)(iii) in West Bengal Municipal (Employees' Service) Rules, 2010

(iii)An employee, who remains absent without proper permission, shall be proceeded against immediately, and such disciplinary action shall not be put off till the absence exceeds the limit prescribed under sub-rule (1) of this rule for the employees considering the mounds adduced by the employee for his unauthorised absence before initiating the disciplinary proceedings. If the disciplinary authority is satisfied that the grounds adduced for unauthorized absence are justified, the leave of the kind applied for and due may be granted to him.