Section 16(2)(b) in National Housing Bank Employees' Regulations, 1994

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Union of India - Subsection

Section 16(2)(b) in National Housing Bank Employees' Regulations, 1994

(b)if the Disciplinary Authority is of the opinion that any of the major penalties should be imposed on him, it should replace his services at the disposal of the Lending Authority and transmit to it the proceedings of the enquiry for such action as it deems necessary.

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Union of India - Subsection

Section 16(2)(b) in National Housing Bank Employees' Regulations, 1994