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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(5)(ii) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010

(ii)The employee, against whom departmental proceedings have been instituted, may take the assistance of any other employee to present the case on his behalf, but may not engage a legal practitioner for the purpose unless the Presenting Officer appointed by the disciplinary authority is a legal practitioner, or the disciplinary authority, having regard to the circumstances of the case, permits to do so.