Section 16 in The Punjab Municipal Primary Teachers (Recruitment and Conditions of Service) Rules, 2006
16. Discipline, punishment and appeal.
(1)In the matters of discipline, punishment and appeal, in respect of the members of the Service, the Punjab Civil Services (Punishment and Appeal) Rules, 1970, shall be followed.(2)The authority empowered to impose penalty, specified in Rule 5 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970, and the appellate authority thereunder, in respect of the members of the Service, shall, respectively, be the Executive Officer and the Director, Local Government, Punjab.
