Section 4 in The Tamil Nadu Bhoodan Yagna Rules, 1959
4. Enquiry for removal of Chairman or member of State Board.
- When it is proposed to take action under sub-section (1) of section 8, the Government shall frame charges against the Chairman or the member of the State Board, as the case may be, give him an opportunity of meeting such charges, of testing the evidence adduced against him and of adducing evidence in his favour; and the order of removal shall state the charges framed against the Chairman or the member, his explanation and the finding on each charge with the reasons therefor.
