Section 7(13) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010
(13)Orders passed by the disciplinary authority under sub-rule (11) or sub-rule (12) shall be communicated to the employee who shall also be supplied with a copy of the report of the inquiring authority and, a statement of its findings together with brief reasons for disagreement, if any, with the findings of the inquiring authority, unless they have already been supplied to him.
