Section 37(1) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(1)Without prejudice to the provisions of other Regulations, an employee who commits a breach of the Regulations of the Corporation or who displays negligence inefficiency or indolence or who knowingly does anything detrimental to the interests or prestige of the Corporation or in conflict with its instructions, or who commits a breach of discipline or is guilty of any other act of misconduct or misbehaviour, shall be liable to the following penalties(a)[ Censure; [Substituted by Amendment Notification dated 19-12-2001, Rajasthan Gazette, Extraordinary, Part VII, dated 4-1-2002, Page 179.](b)With-holding or postponement of increments or promotion;(c)Permanent stoppage of increment;(d)Recovery from pay of the whole or part of any pecuniary loss used to the Corporation by negligence or breach of orders;(e)Reduction to a lower post or grades on a fixed pay of a time scale or to a lower stage in a time scale;(f)Fine;(g)Compulsory Retirement;(h)Removal;(i)Dismissal.]
