Section 9(12)(b) in Assam Service (Discipline and Appeal) Rules, 1964

[Cites 0, Cited by 0] [Section 9(12)] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(12)(b) in Assam Service (Discipline and Appeal) Rules, 1964

(b)The order imposing the penalty of censure shall however be passed, except after-

(i)The Government servant is informed in writing of the proposal to take action against him and of the allegations on which it is proposed to be taken and given an opportunity to make any representation he may wish to make; and

(ii)Such representation, if any, is taken into consideration by the Disciplinary Authority.

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State of Assam - Subsection

Section 9(12)(b) in Assam Service (Discipline and Appeal) Rules, 1964