Section 25 in The U.P. Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff) Regulations, 2004
25. Disciplinary Proceedings.
- The Appointing Authority shall be the Disciplinary' Authority in each case. The conduct of disciplinary proceedings will be as prescribed under the State Government Rules in this regard, as may be applicable. Imposition of penalties shall also be in accordance with these provisions, as may be applicable. For deputationists the disciplinary authority would be as prescribed by the Parent Organization. The deputation approving authority shall refer matters warranting disciplinary action to the disciplinary authority of the Parent Organisation as and when required.In the ease of deputationists and other staff, the Commission would reserve the right to launch criminal prosecution or recovery proceedings as may be relevant to safeguard its interests. Provisions for reverting deputationists back to their Parent Organizations are indicated elsewhere.
