| Serial No. |
Designation of the official |
Nature of penalty or order |
Authority empowered to impose penalty or passorder
|
Appellate Authority |
| |
|
Minor Penalties |
|
|
|
1.2.
|
Company CommandersPlatoon Commanders
|
(i) censure;(ii) withholding of promotion(iii) recovery from pay of the whole or part ofany pecuniary loss caused to the Government by negligence orbreach of order :(iv) withholding of increments of pay;(v)reduction to a lower scale in the time scale of pay for aspecified period with further directions as to whether or not theGovernment employee will earn increments of pay during the periodof such reduction and whether on the expiry of such period thereduction will or will not have the effect of postponing thefuture increments of pay;(vi) reduction to a lower time scale ofpay, grade, post or service which shall ordinarily be a bar tothe promotion of Government employee to the time scale of pay,grade, post or service from which he was reduced, with or withoutfurther direction regarding conditions of restoration to thegrade or post or service from which the Government employee wasreduced and his seniority and pay on such restroration to thatgrade, post or service;(vii) Compulsory retirement,(viii) removal fromservice which shall not be a disqualification for futureemployment under the Government;(ix) dismissal from service which shallordinarily be a disqualification for future employment under theGovernment.
|
Battalion Commander or District Commander orCommandant
|
Commandant General |
| . |
|
Major penalties |
|
|
| 3. |
Armourers (ASI) |
(i) censure |
Battalion Commander or District Commander orCommandant
|
Commandant General |
| 4. |
Clerks |
(ii) withholding of promotion |
|
|
| 5. |
Draftsman |
(iii) recovery from pay of the whole or part ofany pecuniary loss caused to the Government by negligence orbreach of order
|
|
|
| 6. |
Quarter Master Sergeant |
(iv) withholding of increments of pay; |
|
|
| 7. |
Sergeant Armourers |
|
|
|
| 8. |
Havildar Instructor |
|
|
|
|
91011
|
Sergeant MechanicCorporal InstructorCorporal Armourer
|
(v) reduction to a lower scale in the time scaleof pay for a specified period with further directions as towhether or not the Government employee will earn increments ofpay during the period of such reduction and whether on the expiryof such period the reduction will or will not have the effect ofpostponing the future increments of pay;
|
|
|
| 12 |
Corporal Mechanics |
|
|
|
| 13 |
Demonstrators |
|
|
|
| 14 |
Drivers |
|
|
|
|
151617
|
Despatch Rider/ Chowkidar/ Orderly PeonRadio/Wireless OperatorRadio Wireless Operator(Technician Radio WirelessMechanics)
|
(vi) reduction to a lower time scale of pay,grade, post or service which shall ordinarily be a bar to thepromotion of the Government employee to the time scale of pay,grade, post or service from which he was reduced, with or withoutfurther direction regarding conditions of restoration to thegrade or post or service from which the Government employee wasreduced and his seniority and pay on such restoration to thatgrade, post or service;
|
Deputy Commandant General |
Commandant General |
| 18 |
Carpenter |
|
|
|
| 19 |
Pipe Band Havildar |
|
|
|
| 20. |
Pipe Band Naik |
(vii) compulsory retirement; |
|
|
| 21 |
Pipe Band Lance Naik |
(viii) removal from service which shall not bedisqualification for future employment under the Government;
|
|
|
|
2223
|
BandsmenBugler
|
(ix) dismissal from service which shallordinarily be disqualification for future employment under theGovernment;
|
|
|
| 24. |
Orderly Peon (in respect of DivisionalCommandant's Office)
|
Minor Penalties(i) Censure;(ii)Withholding of promotion;
|
|
|
| 25. |
Junior Scale Stenographer |
(iii) recovery from pay of the whole or part ofany pecuniary loss caused to the Government by negligence orbreach of order
|
Divisional Commandant |
Commandant General |
| 26. |
Steno-typist |
(iv) Withholding of increments of pay;(v) reduction to a lower scale in the time scaleof pay for a specified period with further directions as towhether or not the Government employee will earn increments ofpay during the period of such reduction and whether on the expiryof such period the reduction will or will not have the effect ofpostponing the future increments of pay;(vi) reduction to a lower time scale of pay,grade post or service which shall ordinarily be a bar to thepromotion of the Government employee to the time scale of pay,grade, post or, service from which he was reduced, with orwithout further direction regarding conditions of restoration tothe grade or post or service from which the Government employeewas reduced and his seniority and pay on such restoration to thegrade, post or service.(vii) compulsory retirement;(viii) removalfrom service which shall not be a disqualification for futureemployment under the Government;(ix) dismissal from servicewhich shall ordinarily be a disqualification for futureemployment under the Government.
|
DeputyCommandant General
|
CommandantGeneral
|
