Section 46(1) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
(1)Without prejudice to the provisions of other regulations, an employee, who commits a breach of the regulations of the Corporation, or takes part in a strike, or induces others to strike, or shows wilful insubordination or unauthorisedly any information or documents or knowingly does anything detrimental to the interests or prestige of the Corporation, or commits thefts, pilferage, fraud, dis-honesty, misappropriation, defalcation and embezzlement, or over stays on leave, except under circumstances beyond control, provided that the appointing authority may order such period to be treated as period spent on leave of any kind, participates in antinational activities, or becomes insane, or commits a breach of discipline or is guilty of any other act or misconduct or misbehaviour, shall be liable to the following penalties :-(a)Reprimand, warning, censure, fine;(b)Delay or stoppage of increment or increments (including stoppage at the Efficiency Bar) or promotion;(c)Reduction to lower post or grade or to a lower stage in his incremental scale;(d)Recovery from the pay of the whole or part of any pecuniary loss caused to the Corporation by the employee;(e)Removal or dismissal.
