Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(3) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

(3)The Sub-Divisional Implementation Authority, after due verification and after being satisfied about such failure, shall forward the same to the competent disciplinary authority for taking action as per the disciplinary procedure within 7 days from the date of receipt of such complaint.