Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 61 in Delhi Wakf Board Regulations, 1963 61. Disciplinary authority. - The appointing authority shall be the disciplinary authority. The Board shall be an Appellate Authority in regard to Class I and Class II posts and the Chairman shall be the Appellate Authority in respect of Class III employees.
