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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1)(f) in National Institute of Fashion Technology Statutes, 2020

(f)the appointing authority shall have the power to terminate the services of any member of the staff by three month's notice or on payment of three month's salary in lieu thereof, if his continuation in service is considered undesirable by appointing authority on the certificate of the medical authority appointed by the Board;