Section 5(7) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(7)Unauthorised desertion of his post by the employee in face of enemy action, or threat of enemy action, clearly amounts to grave misconduct and would, therefore, constitute a 'good and sufficient' reason within the meaning of Rule 5, for removal or dismissal in addition to any penalty provided in the East Punjab Essential Services (Maintenance) Act, 1947. Loss of pension would then follow automatically by virtue of the provisions of Rule 2.5 of Punjab Civil Service Rules, Volume II and it would also be possible to forfeit the Board's contribution, if any, to the individual's Provident Fund or (Gratuity as ordered by the competent authority and to forfeit the Board's contribution, if any, to the individual's Provident Fund) as the case may be.
