Section 21 in Punjab Superior Judicial Service Rules, 2007
21. Administrative control.
- Administrative control over the members of the Service shall vest absolutely in the High Court. The recommendation of the High Court in disciplinary matters involving major penalty of removal, dismissal, premature or voluntary retirement, as the case may be, shall be binding on the Government for the purpose of the final orders. However, nothing in this rule shall be construed to prejudice the right of statutory appeal available to the delinquent officer before the competent authority as specified in Appendix 'D'.
