(3)Any of the penalties mentioned in rule 2 may be imposed on a member of a subordinate service. -(a)by the authority empowered to impose such penalties by any rule or order in force at the time when these rules come into operation or by any rule or order made after the time when these rules come into operation;(b)if no authority has been so empowered, by the Head of the Department, or the Head of the office having the power to appoint the member of the Subordinate Service on whom the penalty is to be imposed.
