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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(5) in The Orissa Industrial Employment (Standing Orders) Rules, 1946

(5)In awarding punishment under the standing order, the manager shall take into account the gravity of the misconduct, the previous, record, if any, of the workman and any other extenuating or aggravating circumstances that may exist. A copy of the order passed by the manager shall be supplied to the workman concerned.