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SC: Authority Imposing Minor Penalty Can Initiate Major Penalty Charges - (01 Aug 2025)

SERVICE

Supreme Court clarified that under the Central Civil Services (CCS) Rules, 1965 an authority empowered to impose minor penalties can also issue chargesheets for major penalties. The judgment resolves a long-standing procedural interpretation under service law.

Tags : CCS RULES   SERVICE LAW   DISCIPLINARY AUTHORITY   CHARGESHEET   MAJOR PENALTY   PUBLIC SERVANTS  

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