Section 41(2)(ii) in The Central Industrial Security Force Rules, 2001

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(ii) in The Central Industrial Security Force Rules, 2001

(ii)If the borrowing authority is of the opinion that any of the penalties specified in clauses (i) to (v) of rule 34 should be imposed on the enrolled member, it shall replace his services at the disposal of lending authority and transmit the proceedings of the enquiry and thereupon the lending authority may, if it is a disciplinary authority, pass such orders thereon as it may deem necessary, or if he is not a disciplinary authority, submit the case to the appropriate disciplinary authority which shall pass orders on the case as it may deem necessary:

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Union of India - Subsection

Section 41(2)(ii) in The Central Industrial Security Force Rules, 2001