Section 14 in Punjab Municipal Elections Office (State Service Class-III) Rules, 1978
14. Discipline, penalties and appeals.
(1)In the matter of discipline, punishment and appeals, members of the Services shall 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 under the Punjab Civil Services (Punishment and Appeal) Rules, 1970, and the appellate authority thereunder in respect of the members of the Service shall be as specified in Appendix 'C' to these rules.(3)The Secretary to Government, Punjab, Local Government Department, shall be the appellate authority for the purposes of rule 16 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970, in respect of all the members of the Service.
