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 7] [Entire Act]

State of Haryana - Subsection

Section 7(18) in Haryana Civil Services (Punishment and Appeal) Rules, 2016

(18)If any question arises whether it is reasonably practicable to give to any person an opportunity to defend him self under sub-rule (2), the decision thereon of the punishing authority shall be final.