Section 14(5) in The Industrial Employment (Standing Orders) Central Rules, 1946
(5)[] [Cl. (6) renumbered as Cl. (5) by G.S.R. 1128, dated 18.7.1967] In awarding punishment under this standing order, the [authority imposing the punishment] [Cl. (6) renumbered as Cl. (5) by G.S.R. 1128, dated 18.7.1967] 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 authority imposing the punishment] [Substituted by G.S.R. 824, dated 30.6.1975] shall be supplied to the workman concerned.
