Section 37 in The U.P. Shri Badrinath Temples Rules, 1940
37. Special rules of punishment for servants of the Central Government.
(1)Notwithstanding anything to the contrary in these rules, the Committee shall not punish a Secretary whose services have been lent to it by the Government, save in accordance with the provisions of this rule.(2)The Committee shall-(a)frame a charge and at once give a copy of the charge to the Secretary;(b)record his defence and such evidence as may be necessary;(c)record a finding as to the facts established;(d)embody its order in a resolution; and(e)forward the resolution with the record of the proceeding to the Government.(3)The Government may make such further enquiry and record such further evidence as it thinks necessary and, after affording an opportunity to the Secretary to defend himself, shall issue such direction to the Committee as it may deem suitable and the Committee shall comply with the same.
