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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(3) in Punjab Municipal Elections Office (State Service Class-III) Rules, 1978

(3)The Secretary to Government, Punjab, Local Government Department, shall be the appellate authority for the purposes of rule 16 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970, in respect of all the members of the Service.