Section 14 in Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Regulations, 2006
14. Discipline, penalties and appeals.
(1)Unless expressly provided for in these regulations, the Haryana Civil Services (Punishment and Appeal) Rules, 1987, shall ordinarily apply to the members of the Service mutatis mutandis.(2)The competent authority to impose any of the major or minor penalties as specified in the Haryana Civil Services (Punishment and Appeal) Rules, 1987, shall ordinarily be the appointing authority. Further, the controlling authority if below the appointing authority, shall be competent to impose any of the minor penalties as prescribed in the Haryana Civil Services (Punishment and Appeal) Rules, 1987 as per delegation in column 10 of Appendix A to these regulations.(3)Appeals against any such order of penalty imposed upon a member of the Service shall lie to the authority as prescribed in Section 72 of the Act.
