Section 26 in The Industrial Employment (Standing Orders) Punjab Rules, 1978
26. Procedure for awarding penalties for acts of minor misconduct. - Where an allegation of a minor misconduct is alleged against a workman, be shall be called upon to explain his position. He shall be given one week's time to submit his explanation. The manager shall, after considering the reply received from the workman and taking into account any extenuating or aggravating circumstances that may exist, decide whether the workman deserves any punishment and if so, pass orders accordingly. The management may, in special circumstances, hold an enquiry into the allegations after serving him with a proper charge-sheet. The workman may appeal against the order so passed to the higher authorities.
