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[Cites 0, Cited by 0] [Section 28(5)] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(5)(a) in The Bengal Industrial Employment (Standing Orders) Rules, 1946

(a)Where a disciplinary proceeding against a workman is contemplated or is pending or where criminal proceedings against him in respect of any offence are under investigation or trial and the Manager or the employer is satisfied that it is necessary or desirable to place the workman under suspension, he may, by order in writing. suspend him with effect from such date as may be specified in the order. A statement setting out in details the reasons for such suspension shall be supplied to the workman within a week from the date of suspension.