Section 45(12)(b) in Himachal Pradesh Waqf Rules, 2016

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(b)by the State Government-

(i)withholding or stoppage of increment;

(ii)recovery from pay of the whole or part of any pecuniary loss caused to the Board or to any waqf by negligence or breach of orders;

(iii)reduction to lower stage in the time-scale of pay;

(iv)compulsory retirement;

(v)removal from service which shall not be a disqualification for future employment;

(vi)dismissal from service which shall ordinarily be a disqualification for future employment.

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