Section 74 in The Orissa Hindu Religious Endowments Rules, 1959
74.
Subject to the provisions of Sub-section (3) of Section 42 and Section 54 the following penalties may, also for good and sufficient reason and as hereinafter provided, be imposed by the appointing authority upon executive officers, namely :(1)Censure;(2)Withholding of increments or promotion;(3)Reduction to a lower rank or to a lower grade of time-Scale;(4)Recovery from pay of the whole or part of any pecuniary loss caused to Government or to a religious institution by negligence or breach of orders.Explanation - A grave and well-grounded suspicion that an officer is guilty of neglect of duty or misconduct shall be deemed to be sufficient cause within the meaning of this rule.
