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[Cites 0, Cited by 0] [Section 11(11)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(11)(iii) in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975

(iii)An appeal against adverse remarks shall be made within 30 days from the receipt of such communication. The appeal shall be considered by the appointing authority for decision whose decision shall be final and binding.