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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in National Housing Bank Employees' Regulations, 1994

(1)An employee may be placed under suspension by the competent authority,
(a)where a disciplinary proceeding against him is contemplated or is pending; or
(b)where a case against him in respect of any criminal offence is under investigation, inquiry or trial.