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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(8) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013

(8)The Grievance Redressal Committee shall be responsible to consider any individual grievance or complaints with regard to appointments, promotions, service matters, allowances, retirement benefits, etc. of employees.