Section 6A in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
6A. Power of Nazir to impose fine:
The power of the appointing authority to impose minorpenalty of fine upon ClassIV Employee may be exercised by the Nazir with the approval of the Registrar General, in accordance with the provisions of the Rules applicable in this regard.
