Section 3 in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
3. Penalties.
- The following penalties may, for good and sufficient reason, be imposed on any member of the service, namely:-(1)Censure;(2)Withholding of increment or promotion;(3)Reduction to a lower rank in the seniority list or to a lower post or time-scale or to a lower-stage in a time-scale;(4)Recovery from pay of the whole or part or any pecuniary loss caused to the Corporation or to any other local body or the Government or the Central Government by negligence or breach of orders;(5)Recovery from pay to the extent necessary of the monetary value equivalent to the amount of reduction to a lower stage in a time scale ordered, where such an order cannot be given effect to;(6)Recovery from pay to the extent necessary of the monetary value equivalent to the amount of reduction to a lower stage in a time scale ordered, where such an order cannot be given effect to. Explanation. - In case of stoppage of increment with cumulative effect, the monetary value equivalent to the amount of increment ordered to be withheld may be recovered.(7)Compulsory retirement from the service;(8)Removal from the service;(9)Dismissal from the service;(10)Suspension, where a member of the service has already been suspended under rule 8, to the extent considered necessary by the authority imposing the penalty.The penalties mentioned in clauses (1), (2), (4) to (6) and (10) shall be deemed to be minor penalties and those in (3), (7) to (9) shall be deemed to be as major penalties.Explanation. -(i)The discharge of a member of the service appointed on probation before the expiry or at the end of the prescribed or extended period of probation; or(ii)of a member of the service engaged under contract, in accordance with the terms of his contract; or(iii)of a member of the service appointed otherwise than under contract to hold a temporary appointment on the expiration of the period, of the appointment,does not amount to removal or dismissal within the meaning of this rule.Explanation 2. - The following shall not amount to a penalty within the meaning of this rule, namely:-(a)Withholding of increments of pay of member of the service for his failure to pass any departmental examination in accordance with the rules or orders governing the post which he holds;(b)Non-promotion of a member of the service, whether in a substantive or officiating capacity after consideration of his case, to class or category for promotion to which he is eligible;(c)Reversion of member of the service officiating in higher class or category to a lower class or category on the ground that he is considered to be unsuitable for such higher class or category or on any administrative ground unconnected with his conduct;(d)Reversion of a member of the service appointed on probation to any other class or category to his permanent class or category during or at the end of the period of probation in accordance with the terms of his appointment or to the rules and orders governing such probation;(e)Replacement of service of a member of the service whose services had been borrowed from a State Government or Central Government or an authority under the control of a State Government or Central Government or the authority from which the services of such member of the service had been borrowed.(f)Compulsory retirement of a member of the service in accordance with the provision relating to superannuation or retirement.
