Section 32 in U.P. Zila Panchayats Service Rules, 1970
32. Punishment.
- The following penalties may, for good and sufficient reasons and as hereinafter provided, be imposed by the appointing authority upon the servants of the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.], including those whose services have been placed at the disposal of the [Kshettra Panchayats] [Substituted by U. P. Act No. 9 of 1994.] under sub-section (3) of Section 48 of the Act, namely-(i)fine in the case of lower grade servants only ;Provided that the total amount of fine shall not ordinarily exceed half month's pay of the servant concerned and it shall be deducted from his pay in instalments not exceeding one quarter of his monthly salary;(ii)censure;(iii)withholding of increments including its stoppage at. an efficiency bar;(iv)recovery from pay of the whole or part of any pecuniary loss caused to the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] or the [Kshettra Panchayats] [Substituted by U. P. Act No. 9 of 1994.], as the case may be, by negligence or breach of orders;(v)suspension;(vi)reduction to a lowest post or time scale or to a lower-stage in a time scale;(vii)removal from the service of the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] ;(viii)dismissal from the service of [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.].Explanation. - (1) Suspension under this rule will mean suspension as a punishment and will not include suspension pending enquiry as envisaged in Rule 33.(2)The discharge-(a)of a person appointed on probation, during or at the end of the period of probation; or(b)of a person appointed otherwise than under contract to hold a temporary appointment on the expiration of the period of the appointment or at any time in accordance with terms of 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.
