Section 59A(16) in The Chhattisgarh Co-operative Societies Rules, 1962
(16)The provisions of Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966, and the M.P. Civil Services (Conduct) Rules, 1965, shall be applicable to the Officers and Employees of the Tribunal subject to the following :-(a)In regard to Class IV, Class III and Class II employees the disciplinary authority shall be the Registrar of the Tribunal or such other Officer or Member as may be designated in this behalf by the Chairman.(b)In regard to Class I Officers the disciplinary authority shall be the Chairman or such Member as may be designated in this behalf by the Chairman.(c)Appeal shall lie to the Chairman against all orders which may be passed by the authority prescribed in Clause (a).(d)Appeal shall He to the State Government against any order passed by the Chairman.(e)The enquiry authority shall have power to issue notices to witnesses and to compel them to appear and give evidence or produce documents or both, as the case may be.
