Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(4) in The Gujarat Affiliated Colleges Services Tribunal Act, 1982

(4)No penalty (being the penalty other than that referred to in Sub-Section (1) shall be imposed on a college employee unless such employee has been given a reasonable opportunity of being heard.