Section 11 in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
11. Communication of orders.
- Orders made by the punishing authority shall be communicated to the employee who shall also be supplied with a copy of the report of the inquiry, if any, held by the punishing authority and a copy of its findings on each article of charge, or, where the punishing authority is not the inquiry authority, a copy of the report of the inquiring authority and a statement of the findings of punishing authority together with brief reasons for its disagreement, if any, with the findings of the inquiring authority (unless they have already been supplied to him).
