Section 14 in Rules to regulate the Employment, Suspension, Removal and Conduct of Officers and Servants of Improvement Trusts in Punjab
14. Charges.
(1)The grounds on which it is proposed to take action shall be reduced to the form of definite charges.(2)The charges shall be communicated in writing to the person charged and he shall be required within a reasonable time to State in writing whether he admits the truth of all or any of the charges, what explanation or defence, if any, he has to offer, and whether the desires to be heard in person.
