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[Cites 0, Cited by 0] [Section 202(15)] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(15)(f) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(f)These provisions shall not affect the principle that two officers cannot draw pay for the same appointment at the same time, and as the officer under arrest may be reappointed under clause (b), and may hold the appointment continuously, the promotion of the officer temporarily performing the duties of the appointment will not be published until the result of the trial and the like is known.