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 745A] [Entire Act]

Bengal Presidency - Subsection

Section 745A(iii) in Police Regulations, Bengal , 1943

(iii)When an order is made for the reversion of a probationer to,his substantive rank, no proceedings shall be required; but the grounds for reversion shall be stated in the order. No appeal shall lie against such an order.