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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(4) in The Punjab Welfare Officers Recruitment and Conditions of Service Rules, 1952

(4)The Labour Commissioner, Punjab, before passing orders on a reference made under second proviso to sub-rule (3), shall give the Welfare Officer an opportunity of showing cause against the action proposed to be taken against him and if necessary, may hear the parties in person.