Section 40 in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010
40. Waiver of the procedure.
- The requirements of regulation 39 may be waived by the Competent Authority, -(a)if the fact on the basis of which penalty is to be imposed on the officer or employee have been established in the Court of Law or Court martial; or(b)where the officer or employee has been convicted on a criminal charge; or(c)where the officer or employee has been absconding; or(d)where it is for any other reason impracticable to communicate with the officer or employee; or(e)where it is reasonably not practicable to observe the procedure specified under regulation 39:Provided that no requirements of regulation 39 may be waived unless the reasons for doing so are recorded in writing and placed before the Board.
