Section 15 in Haryana State Agricultural Marketing Board Service Rules, 1974
15. Discipline, penalties and appeals.
(1)In matters relating to discipline, punishments and appeals, the members of the Service shall be governed by the Punjab Civil Service (Punishment and Appeal) Rules, 1952, as applicable in the State of Haryana from time to time :Provided that the nature of penalties which may be imposed, the authority empowered to impose such penalties, the appellate authority shall, subject to the provisions of any law or rules made under sub-section (2) of Section 43 of the Punjab Agricultural Produce Markets Act, 1961, be as specified in Appendix C to these rule.(2)The authority competent to pass an order under clauses (c) and (d) of sub-rule (1) of rule 10 of the Punjab Civil Service (Punishment and Appeal) Rules, 1952 and the appellate authority, shall also be as specified in Appendix C to these rules.
