Section 15(1)(b) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

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State of Uttar Pradesh - Subsection

Section 15(1)(b) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(b)after the conclusion of the inquiry by the Tribunal the charged Government servant was asked to show cause against a proposed penalty of dismissal removal or reduction in rank but a copy of the findings of the Tribunal or of | its recommendation as to punishment was not furnished to such servant, or

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State of Uttar Pradesh - Subsection

Section 15(1)(b) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947