Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(4) in Jammu and Kashmir Public Services Guarantee Rules, 2011

(4)In the case of recommendation for the departmental enquiry against the designated officer or the appellate authority, as the case may be, the provisional authority shall send the order passed against him/her to the concerned competent authority.