Del. HC: Accrual of Cause of Action at a Place is not a Consideration for Determining Jurisdiction  ||  Mad. HC to State: Prevent use of Stickers such as ‘Police’ or ‘GOI’ on Private Vehicles  ||  Bom. HC: Magistrate Needn’t Provide Additional Reasons for Amount of Interim Compensation Awarded  ||  Del. HC: ‘THEOBROMA’ is Free to Expand its Outlets Across the Country  ||  Ker. HC: Detention Order Under KAPPA 2007 must be Confirmed Within 3 Months from Date of Execution  ||  Kar. HC: Not Every False Statement Made in Court Must be Subject to Prosecution  ||  Ker. HC: Roads are Ordinarily Deserted During Night; Likelihood of Causing Death by Accident is Less  ||  Del. HC: Severity of Offence Can’t Disentitle Foreigner to Get Parole for Filing SLP  ||  Cal. HC: Can’t Compound Proceedings u/s 138 NI Act at Revision Stage Without Complainant’s Consent  ||  Bom. HC: There Should be Some Accountability Fixed on Courts in Cases of Prolonged Incarceration    

Union Public Service Commission (Exemption from Consultation) Amendment Regulations, 2015 - (18 Aug 2015)

MANU/PPGR/0125/2015

Service

The Ministry of Personnel, Public Grievances and Pensions notified Regulations, 2015, amending the Union Public Service Commission (Exemption from Consultation) Regulations, 1958.

Tags : AMENDMENT   PUBLIC SERVICE   REGULATIONS   1958  

Share :        

Disclaimer | Copyright 2023 - All Rights Reserved