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[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(4)(ii) in Rajasthan Jails Subordinate Service Rules, 1998

(ii)Likewise, if such punishment is inflicted after the completion of the promotion cadre course and preparation of approved list, promotion shall be with held till he is exonerated as a result of the decision in appeal or review as the case may be, or till he has undergone the punishment so inflicted.