Section 23(2)(g) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(2)(g) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(g)cases in which a public servant who is not removable from his office save by or with the sanction of the Government of Assam or some higher authority is accused of any offence alleged to have been committed by him wife acting or purporting to act in the discharge of his official duty.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Assam - Subsection

Section 23(2)(g) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955