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[Cites 0, Cited by 0] [Section 28(5)] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(5)(c) in The Bengal Industrial Employment (Standing Orders) Rules, 1946

(c)If on the conclusion of the inquiry or, as the case may be, of the criminal proceedings, the workman has been found guilty of charges framed against him and that it is considered, after giving the workman concerned a reasonable opportunity of making representation on the penalty prop6:,ed, that an order of dismissal or suspension or fine or stoppage of annual increment or reduction in rank would meet the ends of justice, the employer shall an order accordingly :