Section 14 in Jammu and Kashmir Public Services Guarantee Rules, 2011
14. Recovery of penalty
(1)On receiving the order of imposition of penalty under sub-rule (4) of rule 13, the competent authority shall direct the drawing and disbursing officer to recover the amount of penalty from the next salary of the designated officer or first appellate officer, as the case may be, and deposit it under the concerned head and send a copy of challan to the concerned appellate authority.(2)In case any amendments are made in the order of appellate authority during revision, the concerned authority shall cause to ensure that such orders are implemented.
