Section 52(1) in Rajasthan Muslim Wakf Regulations, 1964
(1)No order imposing any of the penalties specified in clauses (v) to (vii) of regulation 51 shall be passed against an employee of the Board (other than an order based on facts which have led his conviction in a criminal court) unless he has been informed in writing of the grounds on which it is proposed to take action and has been afforded an adequate opportunity of defending himself.
