Section 28(b) in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
(b)An employee against whom disciplinary action is proposed to be taken for gross misconduct shall be given a charge-sheet clearly setting-forth the circumstances appearing against him and a date shall be fixed for inquiry, sufficient time being given to the employee to enable him/her to appear and give his/her explanation as also to produce any evidence in his/her defence. The employee shall be permitted to cross-examine any witness whose evidence is adduced to prove the charges and produce evidence in defence. In case any charge is held to be proved, the employee shall be advised in writing of the nature of punishment proposed to be inflicted on him/her and he/she shall be given a hearing. The employee shall not be allowed to engage a counsel at the enquiry.
