Section 16 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
16.
An enquiry shall precede every order imposing any substantive punishment, other than fine, on any officer or servant. The charge or charges against the officer or servant shall be reduced to writing and communicated to him. The evidence against him shall be brought on record and explained to him and he shall be allowed to rebut the evidence adduced against him and to furnish in writing such explanation as he may have to offer. The order passed after such enquiry shall contain a statement of the charge or charges, the explanation of officer or servant, and explanation of evidence for and against him and the finding on each charge. A copy of the order shall without delay be communicated to the Officer or servant.
