Section 24(7) in Punjab Market Committees Bye-laws
(7)Where serious disciplinary action is called for against any employees of the Market Committee, the Secretary of the Committee may with approval of the District Mandi Officer and shall when direction to this effect is issued by the District Mandi Officer or any other officer authorized by the Secretary of the Board, suspend the concerned employee pending disciplinary action against him.Explantion :- The instances of disciplinary action for the purpose of sub-clause (7) shall be as under -(i)Embezzlement;(ii)Non-checking of register in Form 'F' or any other alternative register in place of Form 'F' permitted by the Secretary Board;(iii)Non-recoding of agricultural produce in register in Form 'H' or gate register any other such register prescribed in rules or byelaws or by the Committee or the Secretary Board;(iv)Absence from duty without any tangible or valid reason;(v)Grave misconduct.
