Section 9(1) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
(1)The Member-Secretary shall have full powers in matters of promotion, confirmation, transfer and termination of services of Class III and Class IV employees of the Board :Provided such persons shall have the right of appeal against the orders of the Member-Secretary, to the Chairman in disciplinary action cases. Where the disciplinary action has been order by the Chairman, the appellate authority shall be the State Government in respect of Class I and Class II officers of the Board.
