(1)A member of the service shall be entitled to appeal against an order imposing on him any of the penalties specified in clauses (i) to (iii) of Rule 110 other than any order of censure within thirty days from the date of receipt of such order to the State Government or the Appointing Authority when such an order is passed by an officer authorised under Rule 111 (1) and not by the State Government or the Appointing Authority itself.(2)The State Government or the Appointing Authority may, for sufficient reasons to be recorded in writing, admit any appeal after the expiry of the period specified in sub-rule (1).
