Section 34(1)(a) in The M.P. Municipal Service (Executive) Rules, 1973

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State of Madhya Pradesh - Subsection

Section 34(1)(a) in The M.P. Municipal Service (Executive) Rules, 1973

(a)the member of the service is informed in writing of the proposal to take action against him and of the allegations on which such action is proposed to be taken and he is given an opportunity to make a representation which he may wish to make; and

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State of Madhya Pradesh - Subsection

Section 34(1)(a) in The M.P. Municipal Service (Executive) Rules, 1973