Section 26 in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000
26. Disciplinary proceedings. -
Subject to such modifications as the Government may make from time to time, the rules regarding disciplinary proceedings, appeal and representations against punishments, as are applicable to the Government servants, shall apply to the employees of the Service.Note. - If the provisions regarding any of the service matters of the employees is not mentioned in these regulations, it shall be governed as mentioned in Financial Handbook, Vols. II to IV and Vol. V.
