Section 10(23)(ii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

[Cites 0, Cited by 0] [Section 10(23)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(23)(ii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(ii)The Inquiring Authority, where it is not itself the Disciplinary Authority, shall forward to the Disciplinary Authority the records of inquiry which shall include-

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Union of India - Subsection

Section 10(23)(ii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003