Section 29 in Rajasthan High Court Staff Service Rules, 2002
29. [ Penalties. [Rule 29 is Substituted by Notification No. 02/S.R.O./2004 dated 24.7.2004 Published in Rajasthan Gazette Part 1(b) dated 29.7.2004.]
- The following penalties may for good and sufficient reasons be imposed by the Chief Justice or subject to any special order of the Chief Justice, by the Registrar General upon the persons serving on the staff attached to the High Court, namely: -(i)Censure;(ii)with holding of increments or promotion;(iii)Recovery from pay of the whole or part of any pecuniary loss caused to the Government by negligence or breach of any law, rule or order;(iv)reduction to a lower service, grade or post, or to a lower time scale or to a lower stage in the time scale or in the case of pensioner to an amount lower than that due under the rules;(v)compulsory retirement on proportionate pension;(vi)Removal from service which shall not be a disqualification for future employment;(vii)Dismissal from service which shall ordinarily be disqualification for future employment;Explanation. - The following shall not amount to penalty within the meaning of this Rule: -(i)Non-promotion whether in a substantive or officiating capacity, after consideration of his case, to a higher grade or post of which he is eligible;(ii)Reversion to a lower grade or post of a person officiating in a higher grade or post on the ground that he is considered after trial, to be unsuitable for such higher grade or post on administrative grounds unconnected with his conduct;(iii)Reversion to his permanent grade or post of a person appointed on probation during or at the end of the period of probation;(iv)Compulsory retirement in accordance with the provisions relating to his superannuation or retirement;(v)Termination of the service :(a)of a person appointed on probation during or at the end of the period of probation,(b)of a temporary person appointed otherwise than under contract on the expiration of the period of appointment,(c)of a person employed under an agreement in accordance with the terms of such agreement.]
