Section 14(4)(c) in The Industrial Employment (Standing Orders) Central Rules, 1946

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Union of India - Subsection

Section 14(4)(c) in The Industrial Employment (Standing Orders) Central Rules, 1946

(c)If on the conclusion of the inquiry or, as the case may be, of the criminal proceedings, the workman has been found guilty of the charges framed against him and it is considered, after giving the workman concerned a reasonable opportunity of making representation on the penalty proposed, that an order of dismissal or suspension or fine or stoppage of annual increment or reduction in rank would meet the ends of justice, the employer shall pass an order accordingly:

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Union of India - Subsection

Section 14(4)(c) in The Industrial Employment (Standing Orders) Central Rules, 1946