Section 38 in The Postgraduate Institute of Medical Education and Research, Chandigarh, Regulations, 1967
38. Conduct, Discipline and Penalties.
(1)The Central Civil Services (Conduct) Rules, 1964, shall apply mutatis mutandis, to employees of the Institute.(2)Part-IV (Suspension), Part V (Penalties and Disciplinary Authorities), Part VI (Procedure for imposing Penalties), Part-VII (Appeals) and Part-VIII (Review), of the Central Civil Services (Classification, Control and Appeal) Rules, 1965, shall mutatis mutandis apply to employees of the Institute.Provided that for the purposes of this regulation :-(a)Class I, Class II, Class III and Class IV posts in the Institute shall correspond to Central Civil Services Class I, Class II, Class III and Class IV posts respectively.(b)The Appointing Authority, the Disciplinary Authority for the penalties that may be imposed and the Appellate Authority for the various posts in the Institute shall be as prescribed in Schedule-II.(c)In respect of Central or State Government servants borrowed by the Institute, the provisions respectively of Rules 20 and 21 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965, shall apply and the Institute shall exercise the functions of the Central or State Government, as the case may be for the purpose of the two rules aforesaid.(d)No consultation with Union Public Service Commission shall be necessary in any case.
