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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(5) in The Central Waqf Council Rules, 1998

(5)In case of disciplinary proceedings against the employees of the Council, where the disciplinary authority is the Chairperson, the Council shall be the appellate authority and. where the disciplinary authority is the Secretary, the Chairperson shall be the appellate authority.