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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Goa - Subsection

Section 83(2) in The Goa Medical Council Rules, 1995

(2)The Registrar, as Secretary of the Council, other than the Registrar, the President may suspend such employee pending a full fledged enquiry. During the period of suspension, such employee may be paid subsistence allowance according to the provisions of the Central Civil Service Rules as in force in the State of Goa.