Section 29 in The Orissa Khadi and Village Industries Board Regulations, 1960
29. [ Punishment. [Substituted vide Notification No. 17027/20.9,1976.]
- Subject to the provisions of these regulations the following penalties may for good and sufficient reasons and as hereinafter provided, be imposed oil an employee of the Board, namely :(i)Fine;(ii)Censure;(iii)Withholding of increment or promotion;(iv)Recovery from Day of the whole or any part of any pecuniary loss caused to Board by negligence or breach of orders;(v)Suspension;(vi)Reduction to a lower service grade or post or to a lower timescale or to a lower stage in a time-scale;(vii)Compulsory retirement;(viii)Removal from the service of the Board which does not disqualify from future employment;(ix)Dismissal from the service of the Board which ordinarily disqualifies from future employment :Provided that the penalty of fine shall be imposed only on Class IV employees.Explanation - The following shall not amount to a penalty within the meaning of this rule :(1)Non-promotion of an employee of the Board after consideration of his case to a grade or post for promotion to which he is eligible;(2)Reversion to a lower grade or post of an employee officiating in a higher grade or post on the ground that he is considered after being tried in the said grade or post to be unsuitable for such higher grade or post or on administrative grounds unconnected with his conduct;(3)Reversion to his permanent grade or post of an employee appointed on probation or on trial basis to another grade or post during or at the end of the period of probation or trial in accordance with the terms of his appointment;(4)Replacement of services of an employee whose services have been borrowed from Government or any authority under the control of Government, or a local Government at the disposal of the authority which had lent his services;(5)Termination of the service of the employee appointed on probation or trial during or at the end of the period of probation or trial or of a person employed under an agreement in accordance with the terms of such agreement;(6)Compulsory retirement of an employee in accordance with the provisions relating to his superannuation or retirement.]
