Section 8(21) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(21)(a)Where a punishing authority competent to impose any of the penalties specified in clauses (i) to (iv) of Rule 5 but not competent to impose any of the penalties specified in clauses (v) to (ix) of Rule 5 has itself inquired into or caused to be inquired into the articles of any charge and that authority, having regard to its decision on any of the findings of any inquiring authority appointed by it, is of the opinion that the penalties specified in clauses (v) to (ix) of Rule 5 should be imposed on the employee, that authority shall forward the records for the inquiry of such punishing authority as is competent to impose that last mentioned penalties.(b)The punishing authority to which the records are so forwarded may act on the evidence on the record or may, if it is of the opinion that further examination of any of the witnesses is necessary in the interest of justice recall the witness and examine and re-examine the witnesses and may impose on the employee such penalty as it may deem fit in accordance with these rules.
