Section 31(1) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(1)minor penalties :(i)reprimand,(ii)warning,(iii)censure,(iv)withholding of an increment for a period not exceeding one year,(v)recovery from pay or such other amount as may be due to him of the whole or part of any pecuniary loss caused to the Institution by negligence or breach of orders.
