Section 22 in Punjab Superior Judicial Service Rules, 2007
22. Discipline, punishment and appeal.
(1)In the matters relating to discipline, punishment and appeal, the members of the Service shall, without prejudice to the provisions of the Public Servants (Inquiries) Act, 1850, be governed by the Punjab Civil Services (Punishment and Appeal) Rules, 1970, as amended from time to time.(2)The authority empowered to impose penalties as specified in rule 5 of the Punjab Civil Services (Punishment and Appeal) Rules,1970, on the recommendations of the High Court in respect of the members of the Service, shall be as specified in Appendix 'D' appended to these rules.
