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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(2)(iii) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(iii)non-promotion whether in an officiating capacity or otherwise, of an employee, to a higher grade or post for which he may be eligible for consideration but for which he is found unsuitable after consideration of his case;