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[Cites 0, Cited by 2] [Section 79] [Entire Act]

State of Andhra Pradesh - Subsection

Section 79(5) in Andhra Pradesh Education Act, 1982

(5)Before imposing any penalty, other than the penalties specified in subsection (1), an employee shall be informed in writing of the allegations on which action is proposed to be taken and be given an opportunity of making a representation, but it shall not be necessary to hold an oral inquiry into such allegations.