- Subject to the provisions of these regulations the following penalties may for good and sufficient reasons as hereinafter provided, be imposed on an employee of the Board, namely:(i)Censure.(ii)With holding of increments and promotions.(iii)Recovery from pay of the whole or part of any pecuniary loss caused to the Board by negligence or breach of order.(iv)Reduction to a lower class or posts or to lower time scale or to lower stage in a time scale.(v)Compulsory retirement of an employee in permanent employment.(vi)Removal from the service of the Board which shall not be a disqualification for future employment.(vii)Dismissal from the service of the Board which shall ordinarily be a disqualification for future employment.Explanation. - The following shall not amount to a penalty within the meaning of this regulation.(1)Non-promotion whether in a substantive or an officiating capacity of an employee, after consideration of his case, to a service, class or post for promotion on which he is eligible.(2)Reversion to a lower service, class or post of an employee, officiating in a higher service, class or post on the ground that he is considered, after trial to be unsuitable for such higher services, class or post on administrative grounds unconnected with the conduct.(3)Termination of services :(a)In the case of an employee appointed on probation during or at the end of the period of probation, in accordance with the terms of his appointment or the rules and orders governing probation,(b)in the case of a person appointed otherwise than under contract to hold a temporary appointment, on the expiration of the period for which he was appointed, or(c)in the case of a person employed under an agreement in accordance with the terms of such agreement.
