Section 14(4)(b) in The Industrial Employment (Standing Orders) Central Rules, 1946

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Union of India - Subsection

Section 14(4)(b) in The Industrial Employment (Standing Orders) Central Rules, 1946

(b)[ A workman who is placed under suspension shall be paid subsistence allowance in accordance with the provisions of section 10-A of the Act.] [Substituted by G.S.R. 910, dated 10.8.1984.]

(ba)In the inquiry, the workman shall be entitled to appear in person or to be represented by an office bearer of a trade union of which he is a member.

(bb)The proceedings of the inquiry shall be recorded in Hindi or in English or the language of the State where the industrial establishment is located, whichever is preferred by the workman.

(bc)The proceedings of the inquiry shall be completed within a period of three months :

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Union of India - Subsection

Section 14(4)(b) in The Industrial Employment (Standing Orders) Central Rules, 1946