Section 12(2) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(2)Any order under sub-rule (1) shall specify, -(i)the authority which may function as the punishing authority for the purpose of such common proceeding;(ii)the penalties specified in Rule 5 which such punishing authority shall be competent to impose; and(iii)whether the procedure laid down in Rule 8 and Rule 9 or Rule 10 shall be followed in the proceedings.
