- The following penalties may, for good and sufficient reasons and as hereinafter provided, be imposed on any member of the service, namely :(i)censure;(ii)withholding of increments or promotions;(iii)recovery from pay of the whole or part of any pecuniary loss caused to the Market Committee by negligence or breach of orders;(iv)reduction in rank including reduction to a lower grade or post or to a lower time-scales, or to a lower state in a time-scales;(v)removal from service which shall not be disqualification for future employment;(vi)dismissal from service which shall ordinarily be disqualification for future employment.Explanation. - (i) The discharge-(a)of a probationer during or at the end of the period of probation on grounds arising out of probation conditions laid down by the Appointing Authority; e.g., want of vacancy, failure to acquire prescribed (specified) special qualifications or to pass specified test; or(b)of a person appointed otherwise in or under contract to hold a temporary appointment, on the expiration of the period of the appointment; or(c)of a person engaged under contract in accordance with the term of his contract; does not amount to removal or dismissal within the meaning of this rule.(ii)The discharge of probationer, whether during or at the end of the period of probation for some specific fault or on account of his unsuitability for the service does not amount to removal or dismissal within the meaning of this rule.(iii)The stoppage of a member of the service at the efficiency bar in the time-scale of his pay on the ground of his unfitness to cross the bar does not amount to withholding of increments or promotions within the meaning of this rule.(iv)A refusal to promote a member of the service after due consideration of his case to a post or grade to which promotions are made by selection, does not amount to withholding of a promotion within the meaning of this rule.(v)The reversion to a lower post of a member of the service who is officiating in q higher post after a trial in the higher post for administrative reasons such as the return of the permanent incumbent from leave or deputation, availability of a more suitable officer and the like does not amount to reduction in rank within the meaning of this rule.
