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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3)(b) in National Housing Bank (Officers') Service Regulations, 1997

(b)Disciplinary proceedings shall be deemed to be pending against an employee for the purpose of this regulation if has been placed under suspension or any notice has been issued to him to show cause why disciplinary proceeding should not be instituted against him and will be deemed to be pending until final orders are passed by the Competent Authority.