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Delhi HC: MHA Has Authority to Initiate Disciplinary Proceedings Against AGMUT IAS Officers - (02 Apr 2026)

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Delhi High Court held that the Ministry of Home Affairs, as delegatee of the Joint Cadre Authority, is legally competent to initiate disciplinary proceedings and impose penalties on IAS officers of the AGMUT (Arunachal Pradesh, Goa, Mizoram, and Union Territories) cadre.

Tags : MINISTRY OF HOME AFFAIRS   DELEGATE   JOINT CADRE AUTHORITY  

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