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Section 15 — Redressal of grievances of officers.

The Sashastra Seema Bal Act, 2007
Any officer who deems himself wronged by his commanding officer or any other superior officer and who, on due application made to his commanding officer or such other superior officer, does not receive the redress to which he considers himself entitled, may complain to the Director-General or the Central Government through proper channel.

Official Hindi (PDF) ↗

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