(2)No action under this section shall be taken unless the person concerned is given an opportunity to be heard in his defence in the manner prescribed by the Statutes.[Chapter IX] [Chapter IX was substituted for the original by Gujarat 6 of 1973, section 47.] [Committees] [Substituted by Gujarat 10 of 1982, dated 24th February, 1982 (w.r.e.f. 09-12-1981).]
