Section 40 in Bye-Laws for the State Board of Religious Trusts
40.
An enquiry as prescribed in the case of Government servants, shall precede every order imposing any substantive punishment, other than fine on any officer or servant of the Board. The charge or charges against the officer or servant shall be reduced to writing and communicated to him. The evidence against him shall be brought on record and explained to him and he shall be allowed to rebut the evidence adduced against him and to furnish in writing such explanation as he may have to offer. The order passed after such enquiry shall contain statement of the charge, or charges, the explanation of the officer or servant an examination of the evidence for and against him and the finding on each charge. A copy of the order shall without delay be communicated to the officer or servant.
