Section 7(2)(a) in Chhattisgarh Lok Aayog Adhiniyam, 2002

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

(a)in respect of which a formal and public inquiry has been ordered under the Public Servants (Inquiries) Act, 1950 (Act No. 37 of 1950); or

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