113. Procedure for imposing penalties under clauses (i) to (iii) of Rule 110.
- No order shall be passed imposing of the penalties specified in clauses (i) to (iii) of Rule 110 on a member of the service except after :-(a)the members of the service is informed in writing of the proposed action against him and of 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 State Government or the Appointing Authority under Rule 111 (1) or an authorised officer and the order so passed shall be communicated to the member of the service.The record of the proceedings in such 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.
