Section 12(1) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(1)Where two or more employees are concerned in any case, the appointing authority may make an order directing that displinary action against all of them may be taken in a common proceeding and, if the authorities competent to impose the penalty of dismissal on such employees are different, an order for taking disciplinary action in a common proceeding may be made by the highest of such authorities with the consent of others.
