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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2)(i) in Assam Service (Discipline and Appeal) Rules, 1964

(i)If the Disciplinary Authority is of the opinion that any of the penalty specified in clause (i) to (iii) of Rule 7 should be imposed on him, it may, subject to the provisions of Rule 9 and in consultation with the Lending Authority pass such orders on the case as it deems necessary: