Section 27(2)(ii) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2)(ii) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(ii)remitting the case to the authority which imposed or enhanced the penalty or to any other authority with such direction as it may deem fit in the circumstances of the case :

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Union of India - Subsection

Section 27(2)(ii) in Central Civil Services (Classification, Control & Appeal) Rules, 1965