Section 14(2) in Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Regulations, 2006
(2)The competent authority to impose any of the major or minor penalties as specified in the Haryana Civil Services (Punishment and Appeal) Rules, 1987, shall ordinarily be the appointing authority. Further, the controlling authority if below the appointing authority, shall be competent to impose any of the minor penalties as prescribed in the Haryana Civil Services (Punishment and Appeal) Rules, 1987 as per delegation in column 10 of Appendix A to these regulations.
