In section 8 of the principal Act,-- (i) in clause (i), after the word “remove”, the words “, order for compulsory retirement of ”, shall be inserted; (ii) in clause (ii), after sub-clause (c), the following sub-clauses shall be inserted, namely:–-- “(d) withholding of increment of pay with or without cumulative effect; (e) withholding of promotion; (f) censure.”.Open in Lexace · Ask the AI about this section
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