Section 29(1)(c) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1)(c) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(c)remit the case to the authority which made the order to or any other authority directing such authority to make such further enquiry as it may consider proper in the circumstances of the case; or

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Union of India - Subsection

Section 29(1)(c) in Central Civil Services (Classification, Control & Appeal) Rules, 1965