Section 4 in National Housing Bank Employees' Regulations, 1994
4. Penalties.
- The following are the penalties which may be imposed on an employee, for acts of misconduct or for any other good and sufficient reasons. Minor-penalties(a)Censure;(b)Withholding of increments of pay with or without cumulative effect;(c)Withholding of promotion;(d)recovery from pay or such other amount as may be due to him of the whole or part of any pecuniary loss caused to the National Housing Bank by negligence or breach of orders.Major penalties(e)reduction to a lower grade or post, or to a lower stage in a time scale;(f)Compulsory retirement;(g)removal from service which shall not be a disqualification for future employment;(h)dismissal which shall ordinarily be a disqualification for future employment.Explanation. - The following shall not amount to a penalty within the meaning of this regulation namely :-(i)withholding of one or more increments of an employee on account of his failure to pass a prescribed departmental test or examination in accordance with the terms of appointment to the post which he holds;(ii)stoppage of pay or an employee at the efficiency bar in a time scale, on the ground of his unfitness to cross the bar;(iii)non-promotion, whether in an officiating capacity or otherwise, of an employee, to a higher grade or post for which he may be eligible for consideration but for which he is found unsuitable after consideration of his case;(iv)reversion to a lower grade or post, of an employee officiating in a higher grade or post, on the ground that he is considered, after trial, to be unsuitable for such higher grade or post, or on administrative grounds unconnected with his conduct;(v)reversion to his previous grade or post, of an employee appointed on probation to another grade or post, during or at the end of the period of probation, in accordance with the terms of his appointment or rules or orders governing such probations;(vi)reversion of an employee to his parent organisation in case he had come on deputation;(vii)termination of the services :(a)of an employee appointed on probation during or at the end of the period of probation, in accordance with the terms of his appointment or the rules or orders governing such probation;(b)of an employee appointed in a temporary capacity otherwise than under a contract or agreement on the expiration of the period for which he was appointed, or earlier in accordance with the terms of his appointment;(c)of an employee appointed under a contract or agreement, in accordance with the terms of such contract or agreement; and(d)of an employee on abolition of post;(viii)retirement of an employee on his attaining the age of superannuation in accordance with the rules and orders governing such superannuation;(ix)termination of employment of a permanent employee by giving 3 months' notice or on payment of 3 months' pay and allowances in lieu of notice;(x)termination of employment of an employee on medical grounds, if he is declared unfit to continue in National 1-lousing Bank's service by the National Housing Bank's medical officer.
