52. Subject to the provisions of these Rules, the Central Government or the State Government as the case may be, may impose -
(a)any of the penalties specified in clauses (i) to (v) of Rule on any person included in any of the classes (1) to (5) specified in Rule 14 who is serving under the administrative control of the Central or the State Government as the case may be;(b)the penalty specified in clause (vi) or in clause (vii) on any such person not being one of those referred to in Rule 50.N.B: - Rule 50 refers to Members of an All-India Service.
