Section 9(4) in The Karnataka Home Guards Act, 1962.
(4)When the Commandant General or the Commandant passes an order suspending, reducing, dismissing or fining any member of the Home Guards under sub-section (1) or sub-section (2) he shall record such order together with the reasons therefor, and no such order shall be passed by the Commandant General or the Commandant unless the person concerned is given a reasonable opportunity to be heard.
