Section 23 in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
23. Punishment by Committee.
- Subject to the provisions of this Act and the rules and regulations made thereunder, the Committee may impose any of the punishments shown below, for breach of trust, incapacity, disobedience of lawful order or neglect of, or wilful absence from duty, disorderly behaviour or conduct derogatory to the discipline or dignity of the Devasthan Trust or for any other sufficient cause, namely:-(a)removal from service;(b)recovery, from emoluments or perquisites, of the whole or part of any pecuniary loss caused to Devasthan by negligence or breach of order or disorderly behavior or conduct;(c)any other minor punishment as may be prescribed with the prior approval of the State Government.
