- The following penalties may for good and sufficient reasons which shall be recorded, and as hereinafter provide be imposed on an officer or servant of the Board namely:-(1)Censure,(2)With holding of increments or promotion:(3)Recovery from pay of the whole or part, of any pecuniary loss caused to the temple by negligence or breach of law, Rule or order:(4)Reduction to lower service, grade or post or to a lower time scale or a lower stage in the time scale:(5)Removal from service;(6)Dismissal from service:
