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State of Rajasthan - Section

Section 53 in Rajasthan Muslim Wakf Regulations, 1964

53. Procedure for imposing minor penalties.

- No order imposing any of the penalties specified in clauses (i) to (iv) of regulation 51 shall be passed except after the employee is informed in writing of the proposal to take action against him and of the allegations on which action is proposed to be taken and is given an opportunity to make a representation, if any, to be taken into consideration by the Disciplinary Authority.