Section 56(9) in Rules under the United Provinces Excise Act, 1910
(9)Power to appoint, censure, withhold promotion from, reduce to a lower post, suspend, remove or dismiss all officer of the Excise Department below the rank of Superintendent of Excise :Provided that in case of dismissal, removal or reduction the Excise Commissioner shall follow the procedure laid down in the rules framed by the State Government under the provision to Article 309 of the Constitution of India, and pending the issue of such rules by Rule 55 of the Civil Services (Classification, Control and Appeal) Rules, 1930 made by the Secretary of State for India in Council under Section 96-B of the Government of India Act, 1919, which continue in force by virtue of Section 276 of Government of India Act, 1935, and Article 313 of the Constitution of India as amended by State Government Notification No. 0-227/II-B-53, dated January 30, 1953 :Provided also that every officer of a subordinate service on whom any punishment is inflicted by the Excise Commissioner shall be entitled to prefer an appeal against such order to the State Government.
