Section 20(2) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
(2)Without prejudice to any action that may be taken under the Act, the personnel shall be liable to any action in accordance with the Information Security Policy and such other policies and procedures specified by the Authority under sub-rule (1):Provided that no such action shall be taken without giving the personnel concerned a reasonable opportunity of being heard.
