Section 22 in The M.P. State Road Transport Corporation Rules, 1962
22. Disciplinary action.
- [The Managing Director] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983.] or the Chief Accounts Officer, who-(a)is a Government servant deputed on foreign service condition to the Corporation, so long as he is in Government service, on the recommendations, of the Corporation shall be subject to disciplinary action by Government according to the rules applicable to its officers; and(b)is not a Government servant or being a Government servant has ceased to be in Government service, shall be subject to disciplinary action by the Corporation under the Regulations.
