Section 64(1) in Delhi Wakf Board Regulations, 1963
(1)Without pre-judice to the provisions of the Public Servants (Enquiry) Act, 1850 (31 of 1850), no order imposing any of the penalties specified in clauses (v) to (vii) of Regulation 64 shall be passed against an employee of the Board (other than an order based on facts which have led his conviction in a criminal court) unless he has been informed in writing of the grounds on which it is proposed to take action and has been afforded an opportunity of defending himself. The grounds on which it is proposed to take action shall be reduced to the form of the definite charge or charges which shall be communicated to the person charged, together with a statement of the allegations on which each charge is based and any other circumstances which it is proposed to take action into consideration in passing orders on the case. He shall be required within a reasonable time to put in a written statement of his defence and to state whether he desires to be heard in person. If he so desires, or if the authority concerned so directs, an enquiry shall be held. At that enquiry oral evidence shall be heard and recorded as to such of the allegations as are not admitted and the person charged shall be entitled to cross- examine of witnesses to give evidence in person and to have such witnesses called as he may wish, provided that the inquiring officer, may for special and sufficient reasons to be recorded in writing refuse to call a witness. The proceedings shall contain a sufficient record of the evidence and a statement of the findings and the grounds thereof. The disciplinary authority shall, if it is not the inquiry authority, consider the record of the inquiry, record its findings on each charge and pass appropriate orders on the case.
