The U.P. Home Guards (Disciplinary Control Over Block Organisers and Battalion Instructors) Rules, 1977
Published vide Notification No. 4078/27-62-H.G.-1975, dated 16th June, 1977, published in U. P. Gazette (Extraordinary), dated 22nd June, 1977
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1. Short title and commencement. - (1) These rules may be called the Uttar Pradesh Home Guards (Disciplinary Control Over Block Organisers and Battalion Instructors) Rules, 1977.
(2) They shall come into force at once.
2. Punishing authorities. - The Deputy Commandant-General, Home Guards, Uttar Pradesh (who shall De an officer in the rank of Deputy Inspector General of Police) shall be the appointing authority in respect of Block Organisers and such Battalion Instructors as were originally appointed as Block Organisers in Prantiya Rakshak Dal and are working in the Home Guards establishment and he shall exercise all the powers, including the power of dismissal, discharge, removal and reduction in rank exercisable by the Administrative Commandant, Prantiya Rakshak Dal, Uttar Pradesh (now called Pradeshik Vikash Dal) as appointing Authority :
Provided that, except for the powers of dismissal, discharge, removal and reduction in rank, all other disciplinary powers, including the power of suspension may also be exercised by the Divisional or the Regional Commandant, Home Guards, in respect of such employees, serving under them.
3. Appeal. - An employee, referred to in Rule 2, shall be entitled to appeal from an order, passed against him, to-
(i) the Deputy Commandant General, Home Guards, if the original order is passed by the Divisional or Regional Commandant, Home Guards,
(ii) the Commandant-General, Home Guards, if the order is passed by the Deputy Commandant-General, Home Guards, Uttar Pradesh,
and the orders passed in appeal shall be final
