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[Cites 0, Cited by 0] [Section 36(22)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(22)(i) in The Central Industrial Security Force Rules, 2001

(i)If the disciplinary authority having regard to its findings on all or any of the articles of charge is of the opinion that any of the minor penalties specified in rule 34 should be imposed on the enrolled member, it shall, notwithstanding anything contained in rule 37, make an order imposing such penalty.