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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(iii) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013

(iii)in respect of the Central or the State Government servants borrowed by the Institute, the provisions of rule 21 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 shall apply and the Institute shall exercise the functions of the Central or the State Government, as the case may be, for the purposes of the said rule;