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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(4)(b) in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015

(b)For the purpose of this regulation, the disciplinary proceedings shall be treated pending against an employee, if that employee has been placed under suspension under regulation 53(3) or show cause notice has been issued to him, as to why not disciplinary proceedings be instituted against him or a charge sheet issued against him and be treated pending till the Appointing Authority passes final order.