Section 34(1)(a) in The Chhattisgarh Municipal Service (Executive) Rules, 1973

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Chattisgarh - Subsection

Section 34(1)(a) in The Chhattisgarh 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

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 34(1)(a) in The Chhattisgarh Municipal Service (Executive) Rules, 1973