Section 5(2) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(2)In order to guard against the inadvertent re-employment of persons dismissed from service the authority passing an order of dismissal shall intimate to the Deputy Inspector General of Police, Punjab Criminal Investigation Department, the Deputy Commissioner and the Superintendent of Police of the district of which the person concerned is a permanent resident the name of such a person and any other particulars required for purpose of identification. Similarly, if a person happens to be a resident of another State, the aforesaid officers of that State should be informed accordingly.
