Section 4 in Haryana Civil Services (Punishment and Appeal) Rules, 2016
4. the State Civil Services, Group D;
(h)"dismissal" means removal from service of a Government employee by way of punishment on account of any grave misconduct on his part or serious criminal charge against him. The dismissal shall be a disqualification for future employment under the Government;(i)"removal" means removal of a Government employee from service. It is one of the major punishments awarded under these rules. However, the removed person is not debarred for future employment under the Government;(j)"censure" means expression of severe displeasure. It is one of the minor penalties imposed under rule 4;(k)"charged person" means a Government employee against whom disciplinary proceedings under these rules have been instituted;(l)"compulsory retirement" means retirement from service of a Government employee as a measure of punishment under these rules, irrespective of age or length of service of such employee;(m)"termination" means discharge from service on whatsoever reason by the competent authority but not by way of removal or dismissal from service;(2)The words and expressions not defined in these rules but defined in the Haryana Civil Services (General) Rules, 2016 shall have the same meaning respectively for the purpose of these rules.
