- An employee may appeal to the Appellate Authority from an order by any subordinate authority imposing any of the penalties mentioned in regulation 64.An appeal shall also lie against-(a)an order of suspension,(b)an order reverting to a lower service, class or post, an employee officiating in a higher service, class or post otherwise than as a penalty, and(c)an order determining the pay and allowances for the period of suspension to be paid to an employee on his re-instatement or determining whether or not such period shall be treated as a period spent on duty for any purpose.
