Section 5(3) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(3)The provisions of this rule shall not be construed to derogate from the provisions of Section 36 of the Punjab Courts Act, 1918, the Payment of Wages Act, 1936, or any other law authorising the imposing of fines on the ministerial establishment governed by these laws and the authority competent to award the punishment of fine may do so in addition to the punishments mentioned in this rule.
