Section 14 in Haryana Zila Parishad Primary Education Service Rules, 2003
14. Discipline, penalties and appeals.
(1)The Haryana Civil Service (Punishment and Appeal) Rules, 1987, as amended from time, shall apply to the members of the Service so far as they are not inconsistent with the provision of the Act or these rules.(2)The authority empowered to impose minor penalties shall be the Chief Executive Officer of the concerned Zila Parishad and Zila Parishad shall be the appellate authority against minor punishment. Major penalties shall be imposed by the Zila Parishad.(3)The Government Employees (Conduct) Rules, 1966, as amended from time to time and applicable to the State of Haryana shall apply to the members of the Service so far as they are not inconsistent with the provisions of the Act or these rules.
