(9)Notwithstanding anything contained in sub-section (3) or sub-section (4), when the Board acting as a committee under the provisions [* * * *] [The words brackets and figure [of sub-section (1)] omitted by Punjab Act 11 of 1944, Section 46.] of section 85 orders the suspension or dismissal of a hereditary office-holder, an appeal from such order shall lie only to the Commission with a further appeal to the High Court as provided in sub-section (3) and when the Board acting as such committee orders the suspension or dismissal of a minister other than a hereditary office-holder the order of the Board shall be final; and nothing contained in sub-sections (6), (7) or (8) shall apply to the Board acting as such committee.
