Section 45(12) in Himachal Pradesh Waqf Rules, 2016
(12)The following penalties may, for good and sufficient reasons, be imposed on the Chief Executive Officer by the Board or the State Government, as the case may be, namely:-(a)by the Board-(i)censure;(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.
