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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(a) in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975

(a)No penalty shall be imposed on any employee unless the charge/charges on, which it is proposed to take disciplinary action against him, have been communicated to him in writing and he has been given reasonable opportunity of showing cause against the action proposed to be taken against him/her.