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Union of India - Section

Section 8 in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

8. Disciplinary proceedings and imposition of penalty.

(1)In the matter of conduct, discipline and imposition of penalty, the provisions of the Central Civil Services (Conduct) Rules, 1964 and the Central Civil Services (Classification, Control and Appeal) Rules, 1965 shall mutatis mutandis apply to the employees of the Bureau.
(2)The authority competent to impose penalty and penalty which it may impose with reference to rule 11 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 and authority competent to hear appeal with reference to rule 24 of those rules, against the imposed penalty shall be as specified in the following table, namely:-
Description of post Appointing Authority Authority competent to impose penalty with reference to rule 11 Penalty Appellate Authority
All posts equivalent to Group 'A' posts underthe Central Government. Director-General, Bureau of Energy Efficiency Director-General, Bureau of Energy Efficiency All Secretary (Power)
All posts equivalent to Group 'B' posts underthe Central Government. Director-General, Bureau of Energy Efficiency Director-General, Bureau of Energy Efficiency All Secretary (Power)
All posts equivalent to Group 'C' posts underthe Central Government. Secretary, Bureau of Energy Efficiency Secretary, Bureau of Energy Efficiency All Director-General, Bureau of Energy Efficiency
(3)The Minister for Power, who is the ex-officio Chairperson of the Governing Council of the Bureau, shall be the authority competent with reference to rule 29 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 for the purpose of revision and review of the penalty imposed on any employee of the Bureau.