Section 11(3) in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978
(3)The authority competent to pass orders specified in rule 15 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970, other than an order imposing any of the penalties mentioned in Appendix 'C' and the appellate authority thereunder shall be as specified in Appendix 'D'.
