Section 10 in Assam Service (Discipline and Appeal) Rules, 1964
10. Special procedure in certain cases.
- Notwithstanding anything contained in Rule 9-(i)Where a penalty is imposed on a Government servant on the ground of conduct which has led to his conviction on a criminal charge; or(ii)Where the Disciplinary Authority is satisfied for reasons to be recorded in writing that it is not reasonably practicable to follow the procedure prescribed in the said; or(iii)Where the Governor is satisfied that in the interest of the security of the State, it is not expedient to follow such procedure,-The Disciplinary Authority may consider the circumstances of the case and pass such orders thereon as it deems fit:Provided that the Commission shall be consulted before passing such orders in any case in which such consultation is necessary.
