(4)When the Commandant General or the Commandant passes an order suspending, reducing, dismissing or imposing fine on any member of the Manipur Home Guards, under sub-section (1) or sub-section (2) he shall do so only after due enquiry and shall record such order together with the reasons therefore and no order shall be passed by the Commandant General or the Commandant unless person concerned is given a reasonable opportunity to be heard in his defence.
