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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2)(ii) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010

(ii)If the borrowing authority is of opinion that any of the penalties specified in clauses (iv) to (viii) of rule 5 should be imposed on him, it shall replace the services of the employee at the disposal of the lending authority and transmit to it the proceedings of the inquiry and, thereupon the lending authority, may, if it is the disciplinary authority, pass such orders thereon including an order to commence the proceeding de-novo as it deems necessary, or if it is not the disciplinary authority, submit the case to the disciplinary authority which shall pass such orders in the case including an order to commence the proceedings de-novo as it deems necessary :