Section 13 in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
13. Special procedure in certain cases.
- Notwithstanding anything contained in Rules 8, 9, 10, 11 and 12, -(i)where any penalty is imposed on the employee on the ground of conduct which has led to his conviction on a criminal charge; or(ii)where the punishing authority is satisfied for reasons to be recorded by it, in writing, that it is not reasonably practicable to hold an inquiry in the manner provided in these rules; or(iii)where the appointing authority is satisfied that in the interest of the Board or Committee, as the case may be, it is not expedient to hold any enquiry in the manner provided in these rules, the authority may consider the circumstances of the case and make such orders thereon as it deems fit.
