Section 11 in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978
11. Punishment and appeal.
(1)The Punjab Civil Services (Punishment and Appeal) Rule, 1970, shall apply to the members of a Service so far as they are not inconsistent with the provisions of the Punjab Municipal Corporation Act, 1976.(2)The authority empowered to impose penalties and the appellate authority in respect of a category of Services shall be as specified against that category in Appendix 'C'.(3)The authority competent to pass orders specified in rule 15 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970, other than an order imposing any of the penalties mentioned in Appendix 'C' and the appellate authority thereunder shall be as specified in Appendix 'D'.
