Section 4(3) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(3)Where a penalty of dismissal, removal or compulsory retirement from the Service imposed upon an employee under suspension is set aside in appeal under these rules and the case is remitted for further enquiry or action or any other directions, the order of his suspension shall be deemed to have continued in force on and from the date of the original order of dismissal, removal or compulsory retirement and shall remain in force until further orders.
