Section 14 in The Haryana Home Guards and Defence Services (State Service Class II) Rules, 1975
14. Discipline, Penalties and appeals.
(1)In matters relating to discipline, penalties and appeals, members of the Service shall be governed by the Punjab Civil Services (Punishment and Appeal) Rules, 1952, as amended from time to time :Provided that the nature of penalties which may be imposed, authority empowered to impose such penalties and appellate authority, subject to the provisions of any law or rules made under Article 309 of the Constitution of India, be such as are specified in Appendix 'C' to said rules.(2)The Authority competent to pass an order under clauses (c) and (d) sub-rule (1) of rule 10 of the said rules and the appellate authority shall also be as specified in Appendix 'D' to these rules.
