Section 14 in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
14. Orders against which no appeal lies.
- Notwithstanding anything contained in this part no appeal shall lie against -(i)any order of an interlocutory nature or of the nature of step-in-aid to the final disposal of a disciplinary proceeding other than an order of suspension;(ii)any order passed by an inquiring authority in the course of an inquiry under Rule 8.
