Whenever the Chief Commissioner makes a recommendation to an authority in pursuance of clause (b) 1 [of subsection (1)] of section 75, that authority shall take necessary action on it, and inform the Chief Commissioner of the action taken within three months from the date of receipt of the recommendation: Provided that where an authority does not accept a recommendation, it shall convey reasons for nonacceptance to the Chief Commissioner within a period of three months, and shall also inform the aggrieved person.Open in Lexace · Ask the AI about this section
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