Section 10(b) in Ministry of Electronics and Information Technology, Senior Secretariat Assistant, Limited Departmental Competitive Examination Rules, 2018
(b)to disciplinary action, under the appropriate rules. Provided that no penalty under this rule shall be imposed except after -(i)giving the candidate an opportunity of making such representation in writing as he may wish to make in that behalf; and(ii)taking the representation, if any submitted by the candidate within the period allowed to him, into consideration.
