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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

(2)The authority competent to impose penalty and penalty which it may impose with reference to rule 11 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 and authority competent to hear appeal with reference to rule 24 of those rules, against the imposed penalty shall be as specified in the following table, namely:-
Description of post Appointing Authority Authority competent to impose penalty with reference to rule 11 Penalty Appellate Authority
All posts equivalent to Group 'A' posts underthe Central Government. Director-General, Bureau of Energy Efficiency Director-General, Bureau of Energy Efficiency All Secretary (Power)
All posts equivalent to Group 'B' posts underthe Central Government. Director-General, Bureau of Energy Efficiency Director-General, Bureau of Energy Efficiency All Secretary (Power)
All posts equivalent to Group 'C' posts underthe Central Government. Secretary, Bureau of Energy Efficiency Secretary, Bureau of Energy Efficiency All Director-General, Bureau of Energy Efficiency