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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(6)(b) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010

(b)in the case where the disciplinary action was pending, on and from the date of order placing the employee under suspension, and in either case; the order of suspension shall remain in force until further orders.