Section 10(1) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(1)Subject to the provision of sub-rule (3) of Rule 9, no order imposing on an employee any of the penalties specified in clauses (i) to (iv) of Rule 5 shall be made except after -(a)informing the employee, in writing of the proposal to take action against him and of the imputations of misconduct or misbehaviour on which it is proposed to be taken and giving him a reasonable opportunity of making such representation as he may wish to make against the proposal ;(b)holding an inquiry in the manner laid down in sub-rules (3) to (23) of Rule 8, in every case in which the punishing authority is of the opinion that such inquiry is necessary;(c)taking the representation, if any, submitted by the employee under clause (a) and the record of inquiry, if any, held under clause (b) into consideration ; and(d)recording a finding on each imputation of misconduct or misbehaviour.
