Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(6)(ii) in Haryana Civil Services (Punishment and Appeal) Rules, 2016

(ii)if it considers it necessary so to do, appoint under sub-rule (2), an inquiry officer for the purpose; and