Central Administrative Tribunal - Mumbai
Jhamman Singh vs M/O Finance on 23 January, 2020
OA No. 436014
CENTRAL ADMINISTRATIVE TRIBUNAL
MUMBAILBENCH, MUMBAT
ORIGINAL APPLICATION No. 436/2014
Date of Decision: 27% -5
CORAM; DR. BHAGWAN SAHAI, MEM BER(A}
RAVINDER KAUR, MEMBER (3)
Jharmaman Singh,
Indian Inhabitant, aged 64 years
Assistant Commissioner of PCy ustomis ¢ 'Retted)
Residing at A602, er ieuatist CHSL.
MHADA Layaat, 8. Nagar
Four Bungalor WS, Andheri ( iWest}
Mumbai - 400 033
Office last attended -
OMice of the Joint Chief Denarimental Representati
ESTAT, W2B, Jai Centre, PD Melle Ra.
Masjid CE), Mumbai - 406 609.
(By Advocate Shri L, 8. Shetty)
hed
VERSUS
The Union of fndia
through the Secretary te
the Government of India
Minisiry of Finance
Department af Reyeaue
North Block, New Delhi» 110 651
The Chahman
Central Board of Excise and Customs
Goverient of ladia
Mingtry of Finance
Dept. of Revenue, North Block _
New Delhi -120.00)
Shri B. RK. Mehania
Under Secretary to Govemment of India
Ministry of Finanse, Department of Revenue
having his Office at 6th Floor, Hodes Vishala
Bikali Cama Place, New Delhi 110-086.
The Commissioner of Custorns (Ge eneral,
New Custom House, Ballard Estate
Mumbai - 400 G07
wen
{By ddvecate Shri RR. Shetty)
Reserved on; O05 Oe 2038
Pronounced on: 24-5) isi
RODS
Applicant
Respondents
weeeth tone.
veeanger
Wn
2 OA No. 436/2014
ORDER
PER: RAVINDER KAUR, MEMBER (7) iS33 sesking the following reliefs:
SD T. hat this Hon'ble Tribunal by exercising Hs powers under ie provisions af the Administrative Tribunals Act, TSS will be pleased to call for the papers and proceedings of the Enquiry held against the Applicant and underlying the impugned Order dated 26.04.2013 {Annewure "Asi" hereto} and aRer examining the lege ality, validity, regularity and propriety thereof be pleased to declare the same to be null and void, bad in law Hlegal and ix operational in law and vill further be pleased to quash and set aside the Raine:
f e that the cost of this Application be directed io be paid to the Applicant. {i2) for such further Orderas the facts ard circurastances of deems fit and proper be granted,"
Pre « wat © ns A) o, = ' .
2. TRE apolicant f£euirea From Gork serv directions and/or reliefs as in he case this Hor ble tribunal x 4 ow Xa ae 2 we hen + TON mh eR NS am the Customs department on 30.06.2030 on . * ~ te, ae bed a avy pag 3 superannuation while working ag UDenertmeantal g Yo aed de oy ¥ < oXa = = ~ Raed oe Sepresentative in the Customs, Central Excise + EX. a4 . yy V4 ote TF JU ae, ay ae aw > ~, ANG service Appellate Tribunal, Western Zonal : = 4 hasan econ 4 We Aosta wt at ae hoe ~ Beanch at Mumbai. He 4oined the post of Asst. J E . ~ oR : <a vy . RY at wee COMMLISSioner apprais Sing Group V - B, New Customs TS vee 4 ~ x y 32 87 73 ' LOUSE, Mumbai on ORs about 26.04.2004 and "oye tray a 4 See wei wereld ts aw COMmMc Ene ait UNS Sa Postihion NTE, 4 3 << io a or While performing his WaS required to handle the case of cancellation oF bond and bank querantee in Sespect of three + a ay ey et re ae A sey mo ~ bills OF entry o£ LMportes 4/3 Expotec + " > ae q To deed NT evar Tos TRS we Feed a5 : . aw hey anternstional Lid, New Delhi. Relying uwoonm the t+ 39 uw Hm ¢ ot oS 43 a g@ > ~ ht ft + + , gS 8 © 9 S&S « 8 8 g 8 8 & & wf ay B ¢£ < aad " So rh GB a a ~ @ HW a & fo wv mS 5 ge # oe @ ol 3 ge og 3 CU t 5 a wo M B my oO ( e a oe bo wo 6 o 4 p 6 6 4 @ 'id 6 & @ 8 6 wi Bee s 4 @ u a GK nm MF Bom OU UB Sor & & m Boom om B x ed 3 ; ~ w a ns 4a . 3 ba ce a ba +3 » o rh : . S . by oe 44 - cs ond i a @ é a : / me het 6 ms het ot 4 i re 3 } et od ka % a ., Cr is eo ent Oh pe oO be "% tp a e4 4 @ C » $3 ra Cs th @ a 3 a at ae eg ve oy Q c wy - {G 4 ae pd KS th om Ad Fe ws re 4 A os oat nee $3 ~" CG 4 4 id ie 43 " ; +5 4 4 $d / a od 3 #4 i go rt & th a Gt & @ 'A 4 O ae re i m4 $f 5 en m, a 3 i sy za BD 43 a) ai ie og i e o G oi a rt Q 5 a & rn poy oO ct oot fey} Ch 5 th Q age ig i, wi, ft M4 a aed Mt 6 a tS mS on 6 bo G ved me ad 2, gy , a ao mm 2s ° o x a F eo 8 : e % mM DD CO S& gq Boo as i 43 RS f wo * Pe tt a Qy bE ° ob OG @ re ts :
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i) i Q O 5 fo ee NI At IR cats 4 at . on hay 4 Gb Articles of Charge, which are reproduced "Article of Charge - J: That. he erroncously cancelled three bank guarantees concerming Bulls of Entry Viz. 1) S4-RE-109/2003 Ge VA, 2) SO-RE- 1062003 Ge VeA and 3) S/9-RE-128/2003 Gr VA, veithout proper serutiny and verification of x documents pu up te him and without enseri ing compliance of the norms preseri by the Notification No. 27/2602 dated 01.03,2002.
Article of Charge ~ TY: That he failed to notice that the extension of dime for Nport ig respect af three Shipping Bills viz , CL) POGO0Gd47, (2) isnasnos 7G and (3) TOQOO8GE all dat ed 13.02.20, was given by ait at-authorized officer and that differential duty had alse not been realized Sam, the importer, ag preseribed by the Notification Ne. 27/2002 dated 01.03.2002.
Article of Charge~Ui: That he failed ta conduct and muiniain proper supervision on the functions of Group V-A and also felled to take all possible steps to ensure the imegrity and devetion of duty of the gavernment servants for the dine being under his control and BUNGE he wes posted as Assistant Commissioner of Custams, rep Yaa New Ce stom Rouse, Manali, ' 2h nk x Ee & a nf - ay yo de Te +t i «7 Along with the said he was aise + x -- a a " we Suppi.cec Annex EF + Statement of Art ae + x: AT ga ee 34 x By ~~ charge framed against applicant, Annex Yr -
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cp the - Law B Y¥ Gopinath (su & e & Case YD £4 aS ae » >» gments x Jud S Rajguru vs Union of India & Ors in OA
1. No. 2815/2012 Mohanti vs hn Union of India Shea V. RB,
2. 1208/2013 OA Neo.
Fvt Lhd vs Commissioner of Gammon India
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(3 "%s o o "77 By cA) eS fe im a ort 4 wD 3 el i} SS C3 mn by "gt ord fad 3 & + é onal 9 out 6 ~ mu OA No. 4 c my C9 god oo Mm LD <> cat ey aS é hed 4 what ep AS x oF a i rey " ae) a epee 4 a mh 3 He 5 o oA mh 3 rt ef ie E3 io 44 nef " Q G 43 a my wom YE O a wv i, ; wy ved The ms bet b Sere c ith + y ¥ and oe ahah WG Norms y ci chew A « "SS y a 43 s ' x aN » Aree bk Ehe a bee ee w whee ed caac te) 2? OA No, 436/2014 é = wy a . "yer Ly a. ~ ¥ . present OA is whether the order of the moe i + sawed ~_ Disciplinary AREHOPLLy granting ay fea 4 _-- = ye s Mt fo ae approvai/sanction for the initistion of the chargememo/chargesheet i.e. 'the substance of imputation of misconduct or misbehaviou ag definite and distinct articles of charge, atatem of imputation oF misconduct Ox err ~ at See ts 29 S act 4 charge, in terms of EBule 14(3; of the Rules Simultaneously vide ene ordes would be 32, At this stage, it would be appropriate to extract Rule 14h} (2) £3) (4)e15) of the Fulee which reads as follows:
"14, Procedure for imposing major penalties (1) No order imposing any of the penaltiss specified in clauses (9 to Gx} of Rule [} shall be made except afier an inguiry held, as far as may be, in the manner provided in this rule and rule FS, oY in the manner provided by the Public Servants (inguiries) Act, L850 (37 of 1859}, where such inquiry is held under that Act. (2) Whenever the disciplinary authority is of the:
opinion that there are grounds for inquiring into the truth of any imputation of misconduct or misbehaviour against a Government servant, it may itself inquire inte, or appoint under this. rale or under the provisions of the Public Servants Cncuicies) Act, 1830, as the case may he, an thority to Inquire into the truth thereof, [Provided that Where there. is a cony vgint of sexual harassment within the meaning of rule 3 C of the Central Cail Services (Conduct) Rules 1964, the Complaints Conimittce established in each Ministry or Department or Office for inquiring 28 wae into such vomplainits, shall he deemed to be the inquiring ¢ authority appoinied b the disciplinary aulhonity for the mimpose of tules and the Canyplaints Committees shal » WP separate procedure " pas not been preseribed for the Complains Committee for hol ng we inguiry inte "the complaints of sexual harassment, the inguiry ag far as practicable 1 ink 2 accordance with the procedure laid down in these niles. Central Cigi] Services (Classification, Comrol and Ao ppeal) Rules, 1985 13 Explanation -- (3 Where. the disviplinary authorliy itself holds the i inquiry, any reference in sub-rule & ig sub-rule (20) and in sub-rule (22) to the inguiring authority shall be omstrusd as a reference to the dis sciplinary authority. GO Where the disciplinary author ity appoints a retired Government servant as inquiring author iY, any reference in gub-rale (7) to subrite (20) ami in sub-re ale (23) shall include such authority, (3) Where it is proposed to hold an inquity against a Soveomnent servant under this rule and rafe 13, the disciplinary ¢ authority shall draw up or cause to be drawn up (the substance of the imputations of misconduct or mishehaviour into definite and distine? articles af charge; Gi a Statement af the impulations of misconduct op nusbehaviour in i Support of each article of charge, which shall contain- (a) a statement of all relevant facts including any admission ar a nfession made by thy e Government servant; (b} 4 fist of docurnent by which, and a list af w Noe Sy wher, the articles of charge are proposed to be sustained. ey
(a) The Disciplinary Authority shall deliver or cause to he delivered to the Goverment servant g copy of the articles of charge, the statement of the impulations of misconduct or misbehaviour and a Ust of doctments and witnesses by which each article or charges ig proposed to be sustained. ib} On. receipe at the articles of charge. the Gove em ae mE servant shall be required to submit his written statement af defence, if he so desires, and also state 5 whether he desires te be heard in person, within a period of fifieen days, which may be further extended for a period not excosding fteen days at a time for reasans to be recorded in writing by the riseiplnaty Authority or any other Authority authorised b the Dissiplinary Authority on his behalf: Bs "ov ed that cireunistance nsion. of ime e wm § inqui Te not Centes! C LR and Appeal) Rul GOAN. 4 362014
1) OA No. 4362014 considers it necessary so to do, appoint, under sub-
rule ©}, an inquiring. authority for the purpose, and where all the articles of charge have been admitted by the Government servant in his written Siatement of defines, the disciplinary authority shall record ity findings on each charge after taking such evidence as it may think fit and shall act in the manner laid down in mile 15. fb) If no written statement of defence is submitted by the Government servant, the disciplinary authority may itself inquire into the articles of charge, or may, if it conaiders it mecessaty to do so, appaint, under subrule (23, an inquiring authority for the purpose, (c) Where the disciplinary authority itself inguires into any article of charge or appoints an inquiring authority for holding an inguiry into such charge, it may, by an order, appoint a Government servant ora legal practitioner, ta he Known as the "Presenting Officer" to present on its behalf the case in support of the articles of charge. Esplanation- Fer the purposes of this rule, the expression 'Government servant' iechides a person who has ceased to be in Government nN
33. ¢ 18 applicant contends that the . , . © Date tne Disciplinary proceedings in ems of Rule % YY ae re Sa de om - $s aed, ae +"
14 i2} co Laure ints LAs txyuth of any imputation of misconduct or mishehaviour against the Government servant. Once such appraval is granted by che Disciplinary Authority, thereafter, An hexcms o Rule La{3i, tre RA ewe Lr 'y Authorid toy shad? Shea sy yar or Tex t PRGGLp inary ¢ What AS Y Oaid UPaw UO OF cause to be drawn up by him the chargeanmene /chargesheset .
chargememe/chargesheet is a stage subsequent to os approval ko initiate the 39 OA No. 36/2014 PN 7+ => ce as ey oe ae . Cisciplinary eLGCseaings, Both the Stajges are 4 noehend nt "a E. mak mbkhear where bh BAS SSE TEC e Ca Stead Lik Wire Daas cne weet we . : ; : = euLes. He has relied upen the yRagmentk of my PAY x % 3 cd 5 Hon'ble Apex Court m the case of BL ¥, o Sone MY = « 3 hey a x et sopinath {suore} ana ASS Feac the following arguments:
"43. Clause (8) af the Circular makes it abundantly clear that it relates to approval for issuing charge memo.sanction of pr asecution, A plain reading of the aforesaid clause shows that it relates to a decision to be taken by the disciplinary authority as to whether the departmental proceedings : are to fee indtiated or prosecution is to be sanctioned or bath ars te commence simul tanned sky. The competent auchority for approval of the charge memo is clearly the Finance 3 liaise. There is no second authority specified in the order We do HOt agree W Q Ms. Trudira t Satsing, learried Additional Solicitor General that the use of the word 'approval af Gs not an expression distinct from "approval for" inii fating major pens iy y preeedings.
44. Under Clause @). the department firstly puts up the Rls before the Finance Minister seeking "approval for issuing charge memo Frosecutian." The depariment is seeking an order as to whether tthe offe ver 18 to be proceeded against departme ually or criminal proceadings are to be initisted ar both proceedings gre to he commenced simultanccusty, W hen thes deni ron is taken by the Finance Minister that the departms ental proceedings are to be held (Gaitiation), only then the. question of approval of sarge mems. arses. The department would thereafter complete the nece essary formalities and then place the fle before the Finance Minster, for "approval of" "charges memo. This provision is in hy ammnany with the niandate contained under Articles 31} th) and (2) that ao civil servant shell be dismissed or removed by an ac thon ily sabordinating to that by which he was ba appointed, The second Hmb of the «ane direction is- that punishment pn a public servant of dismissal. removal or reduction in rank can only be i impose when. the & raved against him fn a departmental ¢ enquiry hefd-in 1 aceonlanice ¥ atural justice.
50. Se our opin ¢ Cemral Administrative Tribunal as well as the High Court has correctly int epee the S provisiuns of the Office Order Ne BUS > ot 2 Faetually alse eoord wauald * POW that the fle wa Finance Ministe e Tas ™ i arproval of the } anction of ated eet OA No. 4386/2014 which Included the appellant herein, imately, if appears that the charge memo was not put up for approval by the Finance Minister T herefore, if would not be pagsible & aceept the submission of Ms. Indira Jaising that the approval granted by the Finance Minister for initiation of de artmental proceedings would also amoent to approval of the charge memo.' o ts tu 34, It 28 observed that in the case ' ¢ at F ¢ x aha ery - a ie aa L Opinath (supra) She EFLie WES pt up fQ the x % - S = tu 12 a pes oS ot tr a > rh Ph f-2.
Cy iD hy a Dp is ct f 2
a) <3 & ch Re +3 ct ty th asi 3 cr fe ae) ix a > aes s fey fe FT a Fanance Minister, Lnererora, Che Hon'ble Anew £N wis a - a4 x + % Court came ca ets conclpeion that the pes a a at o eo « oT eye of the law. faough, we respectfully ROLE wet a a~ ne a oye wie y aT Ye hy x ks » WEEQ the aforesaid judgment of the Han'tble ADeKX + een Hh ne ey, Ny feurt, nowever, the Facts before us are a4 we te yoaskhab t e a» the ¥ ~ ws ate os Sistinguishable as in the PLesent case. Tt is 4 ths ste sey " = Ven t - KR Re AY = % aumitced by the applicant alas that the proposal + m3 ' ae a as 3 Se Ss wee Ss hg ~ FOr approval/sanction of the ANAUTLEt ion of the Sys < ' mee 7m WA ge te ao re _ + vy a ~ Disciplinary Authority Samultaneously for a ry approval. ime FM being the 32 DA No. 462014 tlatia re 5 Authority simultaneously approved the in:
y ra } 4 ib bh tt of the Disciplinary proceedings. and the record a4 se Pye 3 * 7k a ~ perusal of the Tribunal shereby proposal for 3 ge f ~ Ae " . ~ iy Rule 14 of COS{(CCA} Rules 21955 and under Rule 3 of COA (Pension) Rules, L972 against the applicant and few other officers was gut up for 5, approval before the Disciplinary Aut hority i.e + 4 : = -- WA ee wp ~ = 7% ----
sanction were aiso placed for his approval. Para = = + ex gs + oa . 35 = dl of the aforesaid record is reproduced 4s Shri LR. Vain Asstt. Commissi Jhamman Sin ngh, Assit. Commissioner and S.P. Gas sade, the then Appraising Oficertnow Asett. Commissioner} « xd ELK. Tuplondhe, Asstt, Commrpigsioner (since ret.) are the Group "A" Omicers and the President of India is the disciplinary authority in thei case. Approval /sanction of Hon'ble FM is solicited for _ initiation of departmental proceedings under Rude 14 af CCS (CCA} Rules, 1965 and under Rule 9 of CCA (pension) Rules 1972 thid against the said officers and for ather ancillary action against them. Draft chargememoranda and draft sanction arder are alse placed below fer kiad appreval please: With regurd tg orber ou- accused ie, Sh MCL. Saushal, Appraising Officer, Shri Arvind Ramer Singh, Aggraising Gfficer Ms, P rajakta R Sel harkar, Examining Ofer action against theo "i be taken by the, concerned Conan} sonerais being disciplinary authorliy in their cases, Dea C3} Rhargemeni. are. also a al aced £ clow"
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39. 38 OA Na. 4396/2014 inquiry against @ Goverment servant... © {emphasis supplied). Sub-rafe (3) of Rule 14, therefore, deais with the manner in w: 'Rich the Disciplinary Authority shall proceed when there is a "proposal" to hold an inquiry against a government servant, The expressicn | "Broposal? is defined in the Shorter Oxford English Dictionary as "An action of stating or propounding something"; " & course of action ate. proposed; a scheme, a plan, a motion: a suggestion, an ide ea". Ti the thne the Discipli inary Authority aets in accondance with sub mile (3) of Rule (4, there is no disciplinary proceeding against the government servant, sirce it would be in. the realm of a "proposal" Le. iggestion, and nothing more. The dise ciplinary proceedings would get initiated owe ans ast the gov ferment servant only when the. proposal therefor js put into action by issuance ofa charge memo/ charge sheet under Rule 1463}, *
41. in the above noted «a Se, the Prime Minister had accorded the approval of the chargesheet under the rules bet there was no ' x ' vy 3 wd 4 mE are Court If para 29, 30 and 21 of ite yuck "29, "Yhus, on a plata reac ding of Rude 14, fp is evidord that sub rule ©) of Rule 14 does not t imply that the Disciplinary Authority should first { Rig geprovaly sanction on the record to disciplinary proceedings against the govern servant. In fast, under the Rules, there Is no suck requirement p esoribed ~ obliging the Disciplinary Authority to first 5 sanction! approve the "initiation" of the af iplinary progsedings, and thereafter te eee approve the sharee memo! charge sheet in terms af sub rule (3) of Rule 14. Such rofe i233 of Rule 4a, ix fot, Soult get Ineeked only after the procedure ater sub rules (G) and (4) have been exhanrs > When the procedure under sub rale "being implemented by the Disciplinary the Disciplinary Authority, after af afl the relevant material, approves the it is implicit therein that the Dissiplinary ¥ has also appro the "inistion™ of Proceedt mes é saint fe goverment Authority 37 OA No. $362014 available for inidation of Disciplinary Proceedings against the government servant. The Reneral and initial approval - that the petitioner talks abcast on a plainly erroneous reading of sub rafe (2) of Rade 14, even iF granted, would be a non specie approval -~ with no clarity on the specific articles of charge that nay, ox may nol, eventually be framed. This is not mandated by the Rules. On the other hand, the approval of the charee mem' charge sheet under sub rule (3) of Rule 14 is in respect of definite and distinct articles of charge which are drawn up against the governinent servant on the basis of the imputation of misconduct or misbehaviour The Disciplinary Authority is obliged to draw Lp, OF Cause to be drawn up, with his approval, the aubstance af the imputation of misconduct or misbehaviour into definite and distinct articles of charge; the statement of the imputation of misconduct or misbehaviour in support of each articles of charge which shall contain a statement of the relevant facts inchiding any admission' confession made by the government servant, and; a list of documents by which, and a Hst af witnesses by whom the articles of charge are proposed to be sustained,
31. Thos, in our view, i is not necessary for the Disciplinary Authority to give its separate' distinet and initial approval for "Initiation" of disciplinary provesdings. Once the Disciplinary Authority grants its epproval to the charge memo! charge sheet after pernsing the entire material, it would be sufficient vompliance of the Rules, and the same would completely safeguard the interests of the government sereant concerned."
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"And Whereas, the representation of CO was examined arid Ho was noted that under Customs Notification No, 27/2002 which allows the benefit of concessional rais of daty of 13% to leased goods temporarily imported and subsequently re- exported within a period of six months fom the date of import and to ensure this conditions, bond and bak guarantee is executed hy the importer promising to ffl this condition. In case, the guods are not exported within six months, the period of export can be extended up io 1 year from the date of import by the Assit/Dy Commissioner of custome and duty of 30% is levisble. M/e Expotee International Led. Ried 4 Bulls of Entry in 2003 at Mumbai Custom House under the above Notification and re-exporied the goods vide 3 Shipping Bills filed in 2004, the re- export in 3 wut of the shove 3 Shipping Bills was made by M/s Expotec International Lid. submitted ante-dated Bills of Lading ta Group VA of the Custom House, Mumbai in respect of these 3 Shipping Bills and Slel Jhaniman - Singh, the CO who was working as Asstt, Commissione:
Group VA closed the bands and bank guarantees executed at the ime of import by the party even though there were other evidences to show that the export had deen actually done affer six months of import. The 10 has found that the CQ did not scrutinize the documents carefully while closing the shove bonds and bank guarantess. In. the light af these documents on records, the CO should not have allowed cancellation of th bunds and bank guarantees without payment of differential duty by M/s Exnotee intemational Lid. °.
46. The matter was again referred to Upse y 2 of eee 4 . ~ Fay 7 4 AO: om test & who Vide communication dated Of.01.29012 advised a period of 3 years. The capy of this was also * hd + : . ng ~ 5 .
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54. 4 n tad as o et C oe arder a8) in we hi ty ie sy er + x ok rg hed woe Sti Ae Le mA id a 45 OANo. 4362014 to a en ek de ew - be ae ae ¥ famittediy, the applicant retired on OEY LK an we es Eo x ~ oe = 2010 and thereafter cne departmental ro wd a et os * aya 4 roceedings against him continues under Rule & COS {Parnsions Rules which reads as under:
"D. Right of President to withhold or withdraw pension (I) The President reserves to himself the night of withholding a pension or gratuity, or both, eddher in fall or in part, or withdrawing a pension in fall or in pari, whether permanently or for a specified period, and of ardering recovery from a pension ar gratuity of the whole or part of any pecuniary loss caused to the Soverninent, if in any departmental or judicial proceedings, the pensioner is found guilty of grave misconduct or negligence during the period of service, incheding service rendered Upon re-employment after retirement:
Provided that the Union Public Service Commigsion
- Shall be consulted befure any final orders are passed :
Provided further that where a part of pension is withheld or withdrawn the amount of such pensions shall not be reduced below the amount af rupees three hundred and seventy-five per mensem.} GMa) The departmental proceedings referred to in sub-rule (1). instituted while the Government servant was jn service whether before his retirement or during his re-employment, shall, after the Gnal retirement of the Government servant, be deemed to be proceedings under tis rule and shall be continued and concluded by the authority by which they were comunenced in the same manner as if the Government servant had continued In service :
Provided that where the departmental proceedings are instituted by an authority subordinate 6 the President, that euthority shall subrait a report recording its findings to the President, (5) The departmental proceedings, if not instituted while the Government servant was in Service, whether before Ais retirement, or during his re-employment, -
60 shall not be instituted save with the sanction of the President;
(i) shall not be in respect of any event which took place more than four years before such institution, and Gi) shall be conducted by such authority and in such place as the President may direct and in accordance With the procedure applicable to depatimental proceedings in which as order of disntissal fron: service could be made in relation to the Government servant during his service, @} Deleted (3) In the case of Government servant who bas retivedt on attaining the age of superannuation or otherwise and akainst whom any deparumemtal or judicial proceedings are institute;
ur where departmental proceedings are continued under suh-
mle (2), a provisional pension ag provided in 2[Rule 69] shall of os ns) ws Ne rs co ; = 5 c - ' a , : . .
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