Section 82(3)(b) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

[Cites 0, Cited by 0] [Section 82(3)] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(3)(b) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(b)On receipt of articles of charge, the employee shall be required to submit his written statement of defence, if he so desires, and also state whether he desires to be heard in person, within a period of fifteen days, which may be further extended for a period not exceeding fifteen days at a time for reasons to be recorded in writing by the Competent Authority or any other Authority authorized by the Competent Authority on his behalf:

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Union of India - Subsection

Section 82(3)(b) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015