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2. Departmental inquiries to which the Act shall apply.- The provisions of this Act shall apply to every departmental inquiry made in relation to- (a) persons appointed to public services or posts in connection with the affairs of the Union; (b) persons who, having been appointed to any public service or post in connection with the affairs of the Union, are in service or pay of,- (i) any local authority in any Union territory, (ii) any corporation established by or under a Central Act and owned or controlled by the Central Government, (iii) any Government company within the meaning of section 617 of the Companies Act, 1956 (1 of 1956), in which not less than fifty-one per cent. of the paid-up share capital is held by the Central Government or any company which is a subsidiary of such Government company, (iv) any society registered under the Societies Registration Act, 1860 (21 of 1860), which is subject to the control of the Central Government.    |
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