Section 16 in The Haryana Medical Education Service Rules, 1988
16. Discipline, penalties and appeals.
(1)In the matters relating to discipline, penalties and appeals, members of the Service shall be governed by the Haryana Civil Services (Punishment and Appeal) Rules, 1987, as amended from time to time :Provided that the nature of penalties which may be imposed, the authority empowered to impose such penalties and appellate authority shall, subject to the provisions of any law or rules made under Article 309 of the Constitution of India, be such as are specified in Appendix C to these rules.(2)The authority competent to pass an order under clause (c) or clause (d) of sub-rule (i) of Rule 10 of the Haryana Civil Services (Punishment and Appeal) Rules, 1987 and appellate authority shall also be as specified in Appendix D to these rules.
