Section 38(5)(c) in The Visva-Bharati Act, 1951

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Union of India - Subsection

Section 38(5)(c) in The Visva-Bharati Act, 1951

(c)to award salary to the adhyapaka concerned, after deducting therefrom such income, not being income from property, as such adhyapaka might have derived during the period of his suspension or during the period intervening between the date on which he was removed or dismissed from service or, as the case may be, his service was terminated, and the date on which he is reinstated:

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Union of India - Subsection

Section 38(5)(c) in The Visva-Bharati Act, 1951