Section 24(2)(ii) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(ii) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(ii)where the person who made the order appealed against becomes, by virtue of his subsequent appointment or otherwise, the appellate authority in respect of such order, an appeal against such order shall lie to the authority to which such person is immediately subordinate.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 24(2)(ii) in Central Civil Services (Classification, Control & Appeal) Rules, 1965