Section 29 in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
29. Penalties.
- Without prejudice to the provisions of these rules, any employee guilty of misconduct, moral turpitude, wilful and persistent neglect of duty and incompetence, as specified in rule 28, shall be liable for any of the following penalties, namely :(1)warning, reprimand or censure.(2)withholding of an increment for a period not exceeding one year.(3)recovery from pay or from some other amount as may be due to him of the whole or part of any pecuniary loss caused to the Institution by negligence or breach of orders.(4)reduction in rank.(5)termination of service :Provided that, an employee of a private school aggrieved with decision of imposing a minor penalty as specified in clause (1) of rule 31 may prefer an appeal to the Deputy Director of the region concerned within 45 days from the date of receipt of the order of punishment.
