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Section 17 in Central Civil Services (Classification, Control & Appeal) Rules, 1965
17. Communication of Orders
Orders made by the disciplinary authority shall be communicated to the Government servant who shall also be supplied with a copy of its finding on each article of charge, or where the disciplinary authority is not the inquiring authority, a statement of the findings of the disciplinary authority together with brief reasons for its disagreement, if any, with the findings of the inquiring authority [***] [Deleted 'and also a copy of the advice, if any, given by the Commission' by Notification No. G.S.R. 769(E), dated 31.10.2014], and where the disciplinary authority has not accepted the advice of the Commission, a brief statement of the reasons for such non-acceptance.| Government of India's orders/decisions6 |
| Government of India's Decision(1) Entry of punishments in confidential rolls :-It has been decided that if as a result of disciplinary proceedings any of the prescribed punishments (e.g. censure, reduction to a lower post etc.) is imposed on a Government servant, a record of the same should invariably be kept in his confidential roll.[G.I., MHA OM No. 38/12/59-Ests.(A) dated the 23rd April, 1960]. |