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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(2) in Haryana Council of Homoeopathic System of Medicine Staff Regulations, 1996

(2)The authority competent to pass an order under clause (c) or clause (d) of sub-rule (1) of rule 9 of Haryana Civil Service (Punishment and Appeal) Rules, 1987 and appellate authority shall be as specified in Appendix D to these regulations.