Citation Codes Equivalent Citations citation codes Case Number WP 56994/2018 Attorney(S) For the Petitioner: Aditya Sondhi, Sr. Counsel, Karan Joseph, Advocate. For the Respondents: R1, S.S. Ramdas, Sr. Counsel, R2, K. Anandarama, R3, Abhilash Raju, Advocates. Judges Hon'ble Mr. Justice P.B.Bajanthri Acts Prohibition and Redressal) Rules, 2013 (for short referred as Rules, 2013). (iii) Indian Institute of Science Rules for Internal Committee, 2017 (for short referred as Rules, 2017). Central Civil Service (Conduct) Rules, 1964 (for short Rules, 1964) and Central Civil Service Classification (Control and Appeal) Rules, 1965 (for short Rules, 1965). (e) sub-section (1) thereof. Clauses (d) and (e) of sub-section (2) of Section 32 of the 1995 Act read as under: "32. (2)(d) Rule 7(2) of Rules, 2013 (within 7 days) and UGC Regulation No.8.1 of Regulations, 2015, 7.3 Byelaw 22 Central Civil Services (Classification, Control and Appeal) Rules, 1965 Clause 22 of the Scheme. 7.2 Byelaw 21 Central Civil Services (Conduct) Rules, 1964 Rule, 14 of Rules, 1965 and other provisions under the Act, 2013 and Rules, 2013 Central Civil Services (Conduct) Rules, 1964 (hereinafter called the CCS Rules) Rule-3-C of Rules, 1964 and Rule 14(2) of Rules, 1965. Rule 14(2) of Rules, 1965 Prohibition and Redressal) Act, 2013 (for short referred as Act, 2013). (ii) Rule 14 and Rule 11 of Rules, 1965 read with Rule 3-C of Rules, 1964. CCA Rules, 1965 under the Act, 2013, Rules 2013 and ICASH Rules, 2017. (b) Rule 11 of Rules, 1965 - penalties (c) Rules 14(2) of CCS Rules, 1965 expert). Clause 21 relates to 5 Conduct Rules and Clause 21.1 Rule 3-C of the Central Civil Services (Conduct) Rules, 1964, Rule 3 of Rules, 1964 and Rules 14(2) and 11 of Rules, 1965 Rules 1964, Rules 1965, Act 2013, Rules 2014, ICC Rules 2017 Rules, 1964 read with Rules, 1965. Disciplinary Authority Rules, means: Rule 3 of Rules, 1964 read with Rules, 1965 Rule (v) to (ix) (major penalties) of Rule 11 of Rules, 1965. petition), Section 11- Inquiry into complaint, Section 12 Guide), Section 13 Inquiry Report (3)(i) and Section 14(2). provisions of the Public Servants (Inquiries) Act, 1850, Sections 21 and 34 of the Major Port Trusts Act, 1963, Section 9 complaint of sexual harassment, Section 10 sub-Rule 2 of Rule 14 and proviso of CCA Rules, 1965 No.13). f) Sub-rule (b) of Rules 15 of Rules, 1965. sub-rule (7) to sub-rule(20) and in sub-rule (22) Sub-section (2) of Section 32 of the 1995 Act Central Civil Services (Conduct) Rules, 1964 (a) Rule 3-C of CCS (Conduct) Rules, 1964 sub-rule (6) of Rule 15 of Rules, 1965 Rule 14(2) of the CCS (CCA) Rules, 1965 Act, 2013 provisions like: Section 2 Sub-Rule 4 of Rule 7 of Rules, 2013 Prohibition and Redressal) Act, 2013 Sections) c) Section 12 of Act, 2013 Rule 14(4) prescribes that Article Rules, 1965 (paras 58 16, 17 and 20). 2017(Clause 16(iii) and Rule 11.1 Act, 2013. Rule 14(2) of Rules, 1965 Guide. d) Section 13 of Act, 2013 Rule 3 of Conduct Rules, 1964. Act, 2013 and Rules, 2017, IISc Conduct Rules, 1964, Rule 3-C (i) Rule 7 of Rules, 2013 (2) & (4) Sections 16 & 17 of Act, 2013, 2 of Rule 14 of Rules, 1965 Section 32 of the 1995 Act Rule 11 of CCS (CCA) Rules Rule 14 of CCS (CCA) Rules () b) Section 11 of Act, 2013 Rule 14 (2) of Rules, 1965. Section11(4) of Act, 2013 Rule 4 of CCS (CCA) Rules Section 17 of Act, 2013 Section 29 of Act, 2013 Rules, 1965 (paras 27, 28 Rule 14 of Rules, 1965. Rule 15 of Rules, 1965 sub-Rule (2) of Rule 14 Section 9 of Act, 2013 Rule 9 of Rules, 2013. Rules, 1964, Rule 3-C Rules 1965, Rule 14 Rule 7.2 of Rules Section 67(1) (d) See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account