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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(2)(g) in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai

(g)Imposing Minor and Major Penalties : Before imposing any of the minor penalties, the delinquent employee shall be given an opportunity to explain his position. Before inflicting any of the major penalties, the default of the delinquent employee shall be reduced to a form of charge or charges together with the grounds for the charges and served on him. He shall be required to state whether he requires an oral enquiry or a personal hearing or both and he shall be supplied with a form of questionnaire for his purpose. The details of witnesses to be examined in support of the charges should also be sent to him along with the charge memorandum. On receipt of the statement of the defence from the delinquent, an oral enquiry or a personnel hearing or both as desired by the delinquent has to be conducted by appointing an Enquiry Officer who shall record the proceedings of the enquiry and submit his report of enquiry indicating whether the charge stands proved or not. The disciplinary authority, after examining the said report and all other relevant documents shall decide the case and pass final orders.