Section 51 in Rajasthan Muslim Wakf Regulations, 1964
51. Penalties.
- Subject to the provisions of these regulations, the following penalties may for good and sufficient reasons as hereinafter provided, be imposed on an employee of the Board, namely:-(i)censure;(ii)with-holding of increments and promotions;(iii)recovery from pay of the whole or part of any pecuniary loss caused to the Board by negligences or breach of orders;(iv)reduction to a lower class or posts or to lower time scale or to lower stage in a time scale;(v)compulsory retirement of an employee in permanent employment;(vi)removal from the services of the Board which shall not be a disqualification for future employment;(vii)dismissal from the service of the Board which shall ordinarily be a disqualification for future employment.Explanation. - The following shall not amount to a penalty within the meaning of this regulation-(i)non-promotion whether in a substantive or an officiating capacity of an employee, after consideration of his case, to a service, class or post or promotion to which he is eligible,(ii)reversion to a lower service, class or post of an employee, officiating in a higher service, class or post, on the ground that he is considered, after trial to be unsuitable for such higher service, class or post or on administrative ground unconnected with his conduct,(iii)termination of service-(a)of an employee appointed on promotion, during or at the end of the period of probation, in accordance with the terms of his appointment or the rules and orders governing probation;(b)of a person appointed otherwise than under contract to hold a temporary appointment, on the expiration of the period for which he was appointed; or(c)of a person employed under an agreement, in accordance with the terms of such agreement.
