Section 46(2)(iii) in U.P. Zila Panchayats Service Rules, 1970

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State of Uttar Pradesh - Subsection

Section 46(2)(iii) in U.P. Zila Panchayats Service Rules, 1970

(iii)the State Government would have been the Appellate Authority had an appeal or representation, as the case may be, been preferred in the case by the person punished; and the orders so revised by the Commissioner of the Division shall be final and binding on all concerned :

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State of Uttar Pradesh - Subsection

Section 46(2)(iii) in U.P. Zila Panchayats Service Rules, 1970