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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(1) in Haryana Civil Services (Punishment and Appeal) Rules, 2016

(1)No order of imposing a major penalty shall be passed against a person to whom these rules are applicable unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.