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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(3)(b) in Rajasthan Civil Services (Pension) Rules, 1996

(b)On receipt of a request under clause (a), the appointing authority subject to the provisions of sub rule (2), may consider such request for the curtailment of the period of notice of three months on merits and if it is satisfied that the curtailment of the period of notice will not cause any administrative inconvenience, the appointing authority may relax the requirement of notice of three months.