Section 43(1) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
(1)Without prejudice to the provisions of other regulations, an employee who commits a breach of the Regulations of the Corporation, or takes part in a strike, or induces others to go on strike, or shows wilful insubordination or disobedience or displays negligence, in-efficiency or indolence or divulges unauthorisedly any information or documents, or knowingly does anything detrimental to the interests or prestige of the Corporation or commits thefts, pilferage, fraud, dishonesty, mis- appropriation, defalcation and embezzlement, or overstays on leave, except under circumstances beyond control, provided that the appointing authority may order such period to be treated as period spent on leave of any kind, participates in anti-national activities, or becomes insane or commits a breach of discipline or is guilty of any other act or misconduct or misbehaviour, shall be liable to the following penalties:-Minor penalties. -(i)Censure;(ii)Withholding of promotion;(iii)recovery from his pay of the whole or part of any pecuniary loss caused by him to the Corporation by negligence or breach of orders;(iv)withholding of increments of pay.Major penalties. -(v)reduction to a lower stage in the time-scale of pay for a specified period, with further directions as to whether or not an employee will earn increments of pay during the period of such reduction and whether on the expiry of such period, the reduction will or will not have the effect of postponing the future increments of his pay;(vi)reduction to a lower time-scale of pay, grade, post or service which shall ordinarily be a bar to the promotion of an employee to the time- scale of pay, grade, post or service from which he was reduced, with or without further directions regarding conditions of restoration to the grade or post or service from which an employee was reduced and his seniority and pay on such restoration to that grade, post or service;(vii)Compulsory Retirement.(viii)removal from service which shall not be a disqualification for future employment;(ix)dismissal from service which shall ordinarily be a disqualification for future employment.Explanation. - The following shall not amount to a penalty within the meaning of this rule, namely :-(i)withholding of increments of pay of an employee for his failure to pass any departmental examination in accordance with the rules or orders governing the service to which he belongs or post which he holds or the terms of his appointment;(ii)stoppage of an employee at the efficiency bar in the time scale of pay on the ground of his unfitness to cross the bar;(iii)non-promotion of an employee, whether in a substantive or officiating capacity, after consideration of his case, to a service, grade or post for promotion to which he is eligible;(iv)reversion of an employee officiating in a higher service, grade or post to lower service, grade or post; on the ground that he is considered to be unsuitable for such higher service, grade or post or on any administrative ground unconnected with his conduct;(v)reversion of an employee appointed on probation to any other service, grade or post, to his permanent service, grade or post during or at the end of the period of probation in accordance with the terms of his appointment or the rules and orders governing such probation.(vi)compulsory retirement of an employee in accordance with the provisions relating to his superannuation or retirement.(vii)termination of services :-(a)of an employee appointed on probation, during or at the end of the period of his probation in accordance with the terms of his appointment or the rules and orders governing such probation; or(b)of a temporary employee appointed otherwise than under contract, for a specific period on the expiration of the period of the appointment or on the abolition of the post or before the due time in accordance with the terms of his appointment; or(c)of an employee employed under any agreement, in accordance with the terms of such agreement.
