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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(2)(i) in West Bengal Municipal (Employees' Service) Rules, 2010

(i)Where ne is not exonerated on merits, the employee shall, subject to the provisions in sub-rule (7) of rule 47 be paid such amount (not being the whole) of pay and allowances to which he would have been entitled had he not been dismissed, removed or compulsorily retired, or suspended prior to such dismissal, removal or compulsory retirement, as the case may be, as the competent authority may determine after giving notice to the employee of the quantum proposed and after considering the representation, if any, submitted by him, in that connection, within such period, which in no case shall exceed sixty days from the date on which the notice has been served, as may be specified in the notice.