Section 80 in University of Udaipur Officers (Conditions of Service) Rules, 1976
80. Procedure for imposing minor penalties.
- (i) No order imposing any of the penalties specified in clauses (i) to (iii) of rule 76 shall be passed except after.-(a)the officer is informed in writing of the proposal to take action against him and of the allegations on which it is proposed to be taken and had been given an opportunity to make any representation he may wish to make.(b)such representation, if any, is taken into consideration by the disciplinary authority.(ii)The record of proceedings in such cases shall include :-(a)a copy of the statement of allegations communicated to him;(b)a copy of the intimation to the officer of the proposal to take action against him;(c)his representation, if any;(d)the orders of the case together with reasons therefor.
