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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Rajasthan - Subsection

Section 75(8) in The Nathdwara Temple Rules, 1973

(8)If the disciplinary authority, having regard to its findings on the charges is of the opinion that any of the penalties specified in clauses (4) to (6) of Rule 75 should be imposed, it shall hear the employee if he has anything to say and pass appropriate orders in the case.