(1)The penalties mentioned in clauses (i) to (iii) of Rule 110 may be imposed on a member of the service by State Government or any such officer as may be authorised by the State Government not below the rank of Joint Director.(2)The penalties mentioned in clauses (iv) to (vi) of Rule 110 shall not be imposed on a member of the service except by the State Government or the Appointing Authority. (The penalties shall be subject to provisions of the Act and Rules).
