Section 34 in The Chhattisgarh Municipal Service (Executive) Rules, 1973
34. Procedure for imposing certain penalties.
(1)No order shall be passed imposing any of the penalties specified in clauses (i) to (iii) of Rule 31 on a member of the service except after :-(a)the member of the service is informed in writing of the proposal to take action against him and of the allegations on which such action is proposed to be taken and he is given an opportunity to make a representation which he may wish to make; and(b)such representation, if any, is taken into consideration by the appointing authority or officer authorised under Rule 32 (1) and the order so passed shall be communicated to the member of the service.(2)The record of the proceedings in such a case shall include-(i)a copy of the intimation to the member of the service of the proposed punishment against him;(ii)a copy of the statement of allegations communicated to him;(iii)his representation, if any;(iv)the order of the case together with the reasons therefor.
