Section 20 in Pepsu Road Transport Corporation Rules, 1977
20. Disciplinary action.
- The General Manager or the Chief Accounts Officer, who-(a)is a Government employee and is on deputation with the Corporation, so long as he is in Government service, shall on the recommendation of the Corporation be subject to disciplinary action by the State Government according to the rules applicable to Government employees;(b)is not a Government employee or being a Government employee has ceased to be in Government Service shall be subject to disciplinary action by the Corporation under the Regulations.
