Section 102 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
102. Penalties.
- The following penalties may, for good and sufficient reasons, be imposed upon any officer or servant of a Market Committee, namely :-(i)censure,(ii)withholding of increments or promotions including stoppage at an efficiency bar,(iii)reduction to a lower post or a time scale or to a lower stage in a time-scale,(iv)recovery from pay of the whole or part of any pecuniary loss caused to Market Committee by negligence or breach of orders,(v)suspension,(vi)removal from the service of the Market Committee which does not disqualify him from future employment, or(vii)dismissal from the service of the Market Committee which ordinarily disqualifies him from further employment,(viii)withdrawal of privileges, if any.
