Section 33(11) in The M.P. Municipal Service (Executive) Rules, 1973
(11)The appointing authority shall determine having regard to the findings recorded or accepted by it, and the representation, if any, made by the member of the service under sub-rule (10), what penalty, if any, should be imposed on the member of the service and subject to Rule 32 pass appropriate orders on the case and the orders so passed shall be communicated to the member of the service.
