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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Chattisgarh - Subsection

Section 32(2) in The Chhattisgarh Municipal Service (Executive) Rules, 1973

(2)Subject to the provisions of the Act and these rules, the penalties mentioned in clauses (iv) to (vi) of Rule 31 shall not be imposed on a member of the service except by the appointing authority and in consultation with the Public Service Commission.