Section 29 in The Punjab Homoeopathic Practitioners Regulations, 1974
29. [ Discipline, penalties and appeals. [Renumbered vide Legislative Supplement Part III dated 25.5.1979.]
(1)In matters relating to discipline, punishment and appeals, members of the Service shall be governed by the Punjab Civil Services (Punishment and Appeals) Rules, 1970 as amended from time to time.(2)The authority, empowered to impose penalties and appellate authority thereunder in respect of the member of the Service shall be as specified in Appendix "B" to these regulations.]
