Section 15 in Assam Service (Discipline and Appeal) Rules, 1964
15. Appeals against orders imposing penalties.
- A Government servant may appeal against an order imposing upon him any of the penalties specified in rule 7 to the appellate authority specified in this behalf in the schedule. There shall be no appeal against the orders of the appellate authority.Explanation. - In this rule the expression "Government servant" include a person who has ceased in Government services.
