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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Telangana - Subsection

Section 79(5) in Telangana Education Act, 1982

(5)Before imposing any penalty, other than the penalties specified in sub-section (1), an employee shall be informed in writing of the allegations on which action is proposed to be taken and be given an opportunity of making a representation, but it shall not be necessary to hold an oral inquiry into such allegation.