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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Rajasthan - Subsection

Section 75(6) in The Nathdwara Temple Rules, 1973

(6)At the conclusion of the inquiry the inquiring authority shall prepare a report of the inquiry, record its findings on each of the charge together with reason therefore. If in opinion of such authority the proceedings of the inquiry establish charges different from those originally framed, it may record findings on such charges provided that findings on such charges shall not be recorded unless the employees has admitted the fact constituting them or has had an opportunity or defending himself against them.