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

State of Punjab - Subsection

Section 22(2) in Punjab Superior Judicial Service Rules, 2007

(2)The authority empowered to impose penalties as specified in rule 5 of the Punjab Civil Services (Punishment and Appeal) Rules,1970, on the recommendations of the High Court in respect of the members of the Service, shall be as specified in Appendix 'D' appended to these rules.