Section 41(2) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
(2)In the case of disciplinary matters, the relevant provisions of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 shall apply to employees of the Institute:Provided that for the purposes of these regulations,-(i)Group 'A', Group 'B' and Group 'C' posts in the Institute shall correspond to Central Civil Services Group 'A', Group 'B' and Group 'C' posts, respectively;(ii)the appointing authority, disciplinary authority and the appellate authority for various posts in the Institute shall be as specified in Schedule VIII;(iii)in respect of the Central or the State Government servants borrowed by the Institute, the provisions of rule 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 the State Government, as the case may be, for the purposes of the said rule;(iv)no consultation with Union Public Service Commission or State Public Service Commission shall be necessary in any case.
