Section 11 in The Maharashtra Industrial Development Rules, 1962
11. Disciplinary action.
- The Chief Executive Officer or the Chief Accounts Officer, who -(a)is a Government servant deputed on foreign service conditions to the Corporation, so long as he is in Government service, on the recommendation of the Corporation shall be subject to disciplinary action by the 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 with the approval of Government according to the Regulations applicable to other officers of the Corporation.
