Section 76 in University of Udaipur Officers (Conditions of Service) Rules, 1976
76. Penalties.
- The following penalties may, for good and sufficient reasons, which shall be recorded, be imposed on an officer.Minor penalties(i)Censure.(ii)Withholding of increments or promotion.(iii)Recovery from pay of the whole or part of any pecuniary loss or caused to the University by negligence or breach of the rules of the University orders or directions of superior authorities.Major Penalties(iv)Reduction to a lower grade or post or to a lower stage in a time scale of pay.(v)Compulsory retirement.(vi)Removal from the service, which shall not be a disqualification for future employment.(vii)Dismissal from service which shall be a disqualification for future employment.Explanation:-The following shall not amount to penalty within the meaning of this rule, namely: -(i)Stoppage of an officer at the efficiency bar in the time scale of pay on the ground of his unfitness to cross the bar.(ii)Non-promotion of an officer, whether in a substantive or officiating capacity, after consideration of his case for appointment to a grade or post to which the officer is eligible.(iii)Reversion of an officer, appointed on probation to any other grade or post, to his permanent grade or post, during or at the end of the period of probation in accordance with the terms of his appointment, or the rules and orders governing such probation.(iv)Reversion which does not amount to reduction of an officer officiating in a higher grade or post to a lower grade or post, on the ground that the officer is considered to be unsuitable for such higher grade or post or on any administrative grounds unconnected with his conduct.(v)Replacement of the services of an officer, whose services had been borrowed from outside authority, at the disposal of such authority.(vi)Compulsory retirement of an officer in accordance with the provisions relating to his superannuation or retirement.(vii)Termination of the services:-(a)of an officer appointed on probation during or at the end of the period of his probation, in accordance with the term of his appointment or the rules and orders governing such probation; or(b)of a temporary officer in accordance with the rules made in this behalf by the University; or(c)of an officer engaged under an agreement, in accordance with the terms of such agreement.
