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[Cites 0, Cited by 0] [Section 14(24)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(24)(b) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(b)Where it is not possible to adhere to the time limit specified in clause (a), the Inquiring Authority may record the reasons and seek extension of time from the disciplinary authority in writing, who may allow an additional time not exceeding six months for completion of the Inquiry, at a time.