Section 20(2)(ii) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

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Union of India - Subsection

Section 20(2)(ii) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(ii)if the borrowing authority is of the opinion that any of the penalties specified in clauses (v) to (ix) of rule 11 should be imposed on the Government servant, it shall replace his services at the disposal of the lending authority and transmit to it the proceedings of the inquiry and thereupon the lending authority may, if it is the disciplinary authority, pass such order thereon as it may deem necessary, or, if it is not the disciplinary authority, submit the case to the disciplinary authority which shall pass such orders on the case as it may deem necessary :

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Union of India - Subsection

Section 20(2)(ii) in Central Civil Services (Classification, Control & Appeal) Rules, 1965