Section 37(2) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(2)[ No employee shall be subjected to the penalties in clauses (b), (c), (d), (e), (f), (g), (h) or (i) of sub-regulation except by an order in writing signed by the Managing Director and the disciplinary authority empowered to impost such penalty and no such order shall be passed without the charge or charges being Formulated in writing and given to said employee so that he shall have reasonable opportunity to answer them in writing or in person, as he prefers, and in the later case his defence shall be taken down in writing and read to him, provided that the requirements of the Regulation may be waived if the facts on the basis of which action is to be taken have been established in a court of law or where the employee has absconded or where it is for any other reason impracticable to communicate with him or where there is difficulty in observing them and the requirement can be waived without injustice to the employee. In every case where all or any of the requirements of this regulation are waived, the reason for so doing shall be recorded in writing.] [Substituted by Notification dated 19-12-2001, Rajasthan Gazette, Extraordinary, Part VII, dated 4-1-2002, Page 179.]
