Section 6 in Haryana Civil Services (Punishment and Appeal) Rules, 2016
6. Authority to impose punishment.
- Subject to the provisions of clause (1) of article 311 of the Constitution of India, the authorities competent to impose any of the penalties specified in rule 4 upon the persons to whom these rules apply, shall be such, as may be prescribed by the Government in the rules regulating the appointment and conditions of service of such persons.
