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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(4)(a) in The M.P. Industrial Employment (Standing Orders) Rules, 1963

(a)The manager or other officer authorised by him in this behalf shall give to the employee a charge-sheet clearly setting forth the mis-conduct charged and the circumstances appearing against him and requiring his explanation;