Section 26 in Rajasthan Electricity Regulatory Commission (Service) Regulations, 2005
26.
The Disciplinary Authority for the staff of the Commission shall be Secretary and Appellate Authority shall be the Chairperson. The Rajasthan Civil Services (Conduct) Rules of the State Govt, shall mutandis be applicable to the employees of the Commission. The employees of the Commission shall be liable to penalties laid down in the Rajasthan Civil Services (Classification, Control and Appeal) Rules and the procedure laid down in the said rules shall be applicable for imposing penalties on the employees of the Commission.
