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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2) in The M.P. Municipal Service (Executive) Rules, 1973

(2)The grounds on which it is proposed to take action shall be reduced to the form of a definite charge or charges which shall be communicated to the member of the service charged together with a statement of allegations on which each charge is based and on any other circumstances which it is proposed to take into consideration in passing orders on the case.