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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1)(b) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(b)holding an inquiry in the manner laid down in [sub-rules (3) to (24) of rule 14] [Substituted 'sub-rules (3) to (23) of rule 14' by Notification No. G.S.R. 548(E), dated 2.6.2017.], in every case in which the disciplinary authority is of the opinion that such inquiry is necessary;