Section 39 in U.P. Zila Panchayats Service Rules, 1970
39. Procedure for imposing minor punishments.
(1)Wherever the punishing authority is satisfied that good and sufficient reasons exist for adopting such a course, it may impose the penalty of-(a)censure; or(b)stoppage of increment at an efficiency bar :Provided that it shall not be necessary to frame formal charges against the servant concerned or to call for his explanation.(2)In all cases where the punishing authority imposes the penalty of-(a)withholding increments in the time-scale at stages where there is no efficiency bar; or(b)recovery from pay of the whole or part of any pecuniary loss caused to the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] or the [Kshettra Panchayats] [Substituted by U. P. Act No. 9 of 1994.], as the case may be, by negligence or breach of orders, formal proceedings embodying a statement of the offence or fault, the explanation of the person concerned and the reasons for the punishment shall be recorded :Provided that it shall not be necessary to record such proceedings in cases where a servant's increment in the time-scale of his pay, at any stage other than an efficiency bar, is stopped due to his integrity remaining uncertified.
