Section 10(3) in The Puducherry Home Guards Act, 1965.
(3)When the Commandant or the Commandant General passes after inquiry an order suspending, reducing, dismissing or fining any Home Guard under sub-section (1), he shall record such order or cause the same to be recorded together with the reasons therefor and a note of the inquiry made, in writing, and no such order shall be passed unless the person concerned has been given an opportunity to be heard in his defence.
