Section 51(1) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(1)Without prejudice to the other provisions of these Regulations, an employee who commits a breach of any regulation of the Board or who displays negligence, inefficiency or indolence, or who knowingly does anything detrimental to the interests of the Board or in conflict with its instructions, or who commits a breach of discipline or is guilty of any other act of misconduct, shall be liable to the following penalties:-(a)censure;(b)withholding of promotion;(c)recovery from pay of the whole or part of any pecuniary loss caused to the Board by the employee by negligence or breach of orders;(d)reduction to a lower stage in the time scale of pay for a period not exceeding three years without cumulative effect;(e)withholding of increments of pay;(f)save as provided for in clause (d), reduction to a lower stage in the time scale of pay for a specified period with further directions as to whether or not the employee shall earn increments of pay during the period of such reduction and whether on the expiry of such period, the reduction shall or shall not have the effect of postponing the future increments of his pay;(g)reduction to a lower time scale of pay, grade, post or service which shall ordinarily be a bar to the promotion of the employee to the time scale of pay, grade, post or service from which he was reduced, with or without further directions regarding conditions of restoration to the grade or post or service from which the employee was reduced and his seniority and pay on such restoration to that scale of pay, grade, post or service;(h)compulsory retirement;(i)removal from service which shall not be a disqualification for future employment;(j)dismissal from service which shall ordinarily be a disqualification for future employment.
