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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(3)(d) in The Haryana School Education Act, 1995

(d)the manner in which disciplinary proceedings in relation to the employee shall be conducted and the procedure which shall be followed before any employee is dismissed, removed from service, or reduced in rank;