Section 42 in Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008
42. Conduct, Discipline and Penalties.
(1)The Central Civil Services (Conduct) Rules, 1964, shall apply to employees of the Institute.(2)Part-IV (Suspension), Part V (Penalties and Disciplinary Authorities), Part VI (Procedure for Imposing Penalties), Part-VII (Appeals) and Part-VIII (Review), of the Central Civil Services (Classification, Control and Appeal) Rules, 1965, shall apply to employees of the Institute.Provided that for the purposes of this regulation:(a)Group A, Group B, Group C and Group D posts in the Institute shall correspond to Central Civil Services Group A, Group B, Group C and Group D posts respectively.(b)The Appointing Authority, the disciplinary Authority for the penalties that may be imposed and the Appellate Authority for the various posts in the Institute shall be as specified in Schedule-VIII.(c)In respect of the Central or the State Government servants borrowed by the Institute, the provisions respectively of rules 20 and 21 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 shall apply and the Institute shall exercise the functions of the Central or the State Government, as the case may be, for the purpose of the two rules aforesaid.(d)No consultation with Union Public Service Commission shall be necessary in any case.
