(1)No appeal shall lie against any order made by the Board imposing any of the penalties specified in Rule 75.(2)An appeal shall lie to the Board from an order passed by any committee appointed by the Board or the Chief Executive Officer any other officer empowered by the Board as disciplinary authority.(3)No appeal shall be admitted unless it is submitted within a period of 90 days from the date on which copy of the order imposing punishment is delivered to the employee.
