Section 33(1) in The M.P. Municipal Service (Executive) Rules, 1973
(1)Without prejudice to the provisions of the Public Servants Enquiry Act, 1850. no order shall be passed imposing any of the penalties specified in clauses (iv) to (vi) of Rule 31 on a member of the service unless he has been informed in writing of the grounds on which it is proposed to take action and has been afforded an adequate opportunity of defending himself.
