Section 6(3)(a) in Rajasthan Civil Services (Pension) Rules, 1996

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3)(a) in Rajasthan Civil Services (Pension) Rules, 1996

(a)serve upon the pensioner a notice specifying the action proposed to be taken against him and the ground on which it is proposed to be taken and calling upon him to submit, within fifteen days of the receipt of the notice or such further time not exceeding fifteen days as may be allowed by the appointing authority, such representation as he may wish to make against the proposal; and

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State of Rajasthan - Subsection

Section 6(3)(a) in Rajasthan Civil Services (Pension) Rules, 1996