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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(6)(ii) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010

(ii)a disciplinary proceeding pending against an employee under suspension is set aside in appeal or on review under these rules and the case is remitted for further enquiry or action or with any directions, the order of his suspension shall be deemed to have continued in force, —