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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(2)(i) in Assam Service (Discipline and Appeal) Rules, 1964

(i)If the Borrowing Authority is of the opinion that any of the penalties specified in clauses (1) to (iii) of Rule 7 should be imposed on him, it may, in consultation with the Lending Authority pass such orders on the case as it deems necessary: