Section 33 in The U.P. Shri Badrinath Temples Rules, 1940
33. Punishments.
(1)The Committee shall have the power to inflict the following punishments on its Secretary, namely-(a)censure,(b)withholding of increments,(c)reduction in pay,(d)recovery from pay of the whole or part of any pecuniary loss caused to the Temple by negligence or breach of orders,(e)suspension,(f)removal from service which does not disqualify him for future employment,(g)dismissal from service which ordinarily disqualifies him for future employment.(2)In the case of a permanent Secretary the order of punishment shall not be valid unless passed by a resolution supported by not less than two-third of the members, including the President, constituting the Committee. '
