Section 32(1) in The M.P. Municipal Service (Executive) Rules, 1973
(1)Subject to the provisions of the Act and these rules the penalties mentioned in clauses (i) to (ii) ofRule31 maybe imposed on a member of the service by the [appointing authority or Divisional Commissioner or Director] [Substituted by Notification No. F-4-74-05-XVIII-1, dated 28-4-2005, for the words 'appointing authority or by the Director'.].
