Section 4(1) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(1)The appointing authority or any other authority empowered in that behalf by the Government by general or special order, may place an employee under suspension-(a)where a disciplinary proceeding against him is contemplated or is pending ; or(b)where a case against him in respect of any criminal offence is under investigation, inquiry or trial :Provided where the order of suspension is made by authority lower than the appointing authority, such authority shall forthwith report to the appointing authority the circumstances, in which the order was made.
