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State of Assam - Section

Section 142 in Civil Suit Rules (Assam)

142. Removal, suspension or other punishment.

- Whenever a District Officer shall see cause to recommend the removal or suspension from office or other punishment of a Government pleader, he shall submit a report of the facts of the case to the Legal Remembrancer. The Legal Remembrancer shall submit the papers with the recommendation to the Judicial Department for the orders of Government.