Section 34 in The Industrial Employment (Standing Orders) Punjab Rules, 1978
34. Consequences of a workman found guilty. - If, as a result of the enquiry, the workman has been guilty of the charge, the employer or manager may pass orders, awarding punishment to the employee. The employer shall also decide whether the workman should be paid anything more than the subsistence allowance already paid to him :
Provided that in the case of a workman to whom the provisions of clause (2) of Article 311 of the Constitution of India apply, the provisions of that Article shall be complied with.
