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[Cites 0, Cited by 0] [Section 158(158)] [Section 158] [Entire Act]

Union of India - Subsection

Section 158(158)(a) in The Railway Protection Force Rules, 1987

(a)informing the enrolled member of the Force charged in writing of theproposal to take action against him and of imputations of misconductor misbehaviour on the basis of which action is proposed to be takenand giving him a reasonable opportunity of making such representationwithin a period of 10 days from the date of the communication as hemay wish to make against the proposal;