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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

Union of India - Subsection

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

(a)Where a disciplinary proceeding against a workman is contemplated or is pending or where criminal proceedings against him in respect of any offence are under investigation or trial and the employer is satisfied that it is necessary or desirable to place the workman under suspension, he may, by order in writing, suspend him with effect from such date as may be specified in the order. A statement setting out in detail the reasons for such suspension shall be supplied to the workman within a week from the date of suspension.