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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(4) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

(4)The appointing authority may delegate the conduct of any enquiry against an employee required under sub-regulations (2) and (3) to such officer or officers of the Corporation by nomination in writing in that behalf.