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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(4) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971

(4)The appointing authority may delegate the conduct of any enquiry against an employee required under sub-regulations (2) and (3), to such officer or officers of the Corporation by nomination in writing in that behalf.