Section 31 in The Orissa Khadi and Village Industries Board Regulations, 1960
31. Procedure for imposing minor penalties.
- No order imposing any of the penalties specified in Clauses (i) to (iv) of Regulation 29 shall be passed except after the employee is informed in writing of the proposal to take action against him and of the allegations on which it is proposed to be taken and given an opportunity to make any representation, if any, taken into consideration by the disciplinary authority.
