Section 12 in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
12. Common proceedings.
(1)Where two or more employees are concerned in any case, the appointing authority may make an order directing that displinary action against all of them may be taken in a common proceeding and, if the authorities competent to impose the penalty of dismissal on such employees are different, an order for taking disciplinary action in a common proceeding may be made by the highest of such authorities with the consent of others.(2)Any order under sub-rule (1) shall specify, -(i)the authority which may function as the punishing authority for the purpose of such common proceeding;(ii)the penalties specified in Rule 5 which such punishing authority shall be competent to impose; and(iii)whether the procedure laid down in Rule 8 and Rule 9 or Rule 10 shall be followed in the proceedings.
