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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1) in Punjab Superior Judicial Service Rules, 2007

(1)In the matters relating to discipline, punishment and appeal, the members of the Service shall, without prejudice to the provisions of the Public Servants (Inquiries) Act, 1850, be governed by the Punjab Civil Services (Punishment and Appeal) Rules, 1970, as amended from time to time.