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Union of India - Section

Section 24 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013

24. Suspension, penalties, disciplinary proceedings.

- The suspension, penalties and disciplinary proceedings of the [employees] [Substituted 'staff' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] of the Institute shall be in accordance with and regulated by the provisions of the Central Civil Services (Classification, Control and Appeal) Rules, 1965.