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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1)(d) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(d)In addition to the penalties specified in sub section (1) of Section 79 of the Act the following penalties may also be imposed against any employee for negligence of duty, disobedience of orders, misconduct, violation of code of conduct or for other sufficient cause:
(i)Fine,
(ii)Censure,
(iii)Withholding of increments or promotion,
(iv)Reduction to a lower rank in seniority or reduction in the time scale of pay,
(v)Recovery from pay the whole or part of the pecuniary losses caused to the Government or to the institutions by negligence or breach of orders;