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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Rajasthan - Subsection

Section 75(4) in The Nathdwara Temple Rules, 1973

(4)On receipt of the written statement of defence or if no such statement is received within the time specified, the disciplinary authority may itself inquire into such of the charge as are not admitted or if it considers it necessary to do so appoint, an inquiry officer for the purpose.