Section 8 in Assam Service (Discipline and Appeal) Rules, 1964
8. Disciplinary Authority.
(1)The Governor may impose any one or more of the penalties specified in rule 7 on any Government servant.(2)Without prejudice to the provisions of sub-rule (1), but subject to the provisions of sub-rule (3) any one or more of the penalties specified in rule 7 may be imposed on a member of a State Service by the Appointing Authority or by any other authority empowered in this behalf by a general or special order of the Governor.(3)Notwithstanding anything contained in this rule no penalty specified in clauses (iv) to (vii) of rule 7 shall be imposed by an authority lower than the Appointing Authority.
