Section 45(13) in Himachal Pradesh Waqf Rules, 2016
(13)In the case of penalty by the Board an appeal shall lie, within sixty days of the receipt of the order of punishment, to the State Government and in respect of other penalties by the State Government an appeal shall lie within sixty days to the Central Government. Before awarding any of the penalties mentioned above, the procedure prescribed in the Central Civil Services (Classification, Control and Appeal) Rules, 1965 shall be followed.
