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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(5)(a) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(a)On receipt of the written statement of defence the punishing authority may itself inquire into such of the articles of charge as are not admitted or ; if it considers it necessary so to do, appoint under sub-rule (2) an inquiring authority for the purpose, and where all the articles of charge have been admitted by the employee in his written statement of defence, the punishing authority shall record its findings on each charge after taking such evidence as it may think fit and shall act in the manner laid down in Rule 9.