Section 28(1) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
(1)Where a disciplinary proceeding against the workman is contemplated, or is pending, and the employer is satisfied that it is necessary or desirable to place the workman under suspension he may by order in writing, suspend him with effect from such date as may be specified in the order. A statement setting out in detail the reasons for such suspension shall be supplied to the workman within a week from the date of suspension.
