(2)The following penalties may, for good and sufficient reasons, be imposed upon any member of a Subordinate Service, viz. :-(i)Censure.(ii)Withholding of increments or promotion, including stoppage at an efficiency bar.(iii)Reduction to a lower post or time-scale or to a lower stage in a time-scale.(iv)Recovery from pay of the whole or part of any pecuniary loss caused to Government by negligence or breach of order.(v)Fine.(vi)Suspension.(vii)Removal from the Civil service of the State which does not disqualify from future employment.(viii)Dismissal from the Civil service of the State which ordinarily disqualifies from future employment:Provided that the penalty of fine shall be imposed only on inferior servants.Explanation. - The discharge :-(a)of a person appointed on probation, during the period of probation;(b)of a person appointed, otherwise than under contract, to hold a temporary appointment, on the expiration of the period of the appointment; or(c)of a person engaged under contract, in accordance with the terms of his contract,does not amount to removal or dismissal within the meaning of this rule.Note. - For the procedure to be followed before order of dismissal, removal or reduction can be passed, see rule 55 of the Civil Service (Classification, Control and Appeal) Rules. In drawing up proceedings and conducting departmental enquiries, the instruction contained in rules 166 to 171 of the Board's Rules are to be followed, except where more detailed instructions have been framed by the Department concerned.
