Section 2 in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
2. Definitions.
- In these rules unless the context otherwise requires, -(a)'Act' means the Punjab Agricultural Produce Markets Act, 1961 (Punjab Act No. 23 of 1961) ;(b)'appointing authority' in relation to an employee means :(i)the authority empowered to make appointments to the Service of which the employee is for the time being a member or to the grade of the Service in which the employee is for the time being included ; or(ii)the authority empowered to make appointments to the post which the employee for the time being holds ; or(iii)the authority which appointed the employee to service, grade or post, as the case may be ; or(iv)where the employee having been a permanent member of any other Service or having substantively held any other permanent post, has been in continuous employment of the Board, the authority which appointed him to that Service or to any grade in that Service or to the post whichever authority is the highest authority ;(c)'employee' means any person appointed to any service or post in connection with the affairs of the Board and the Committees ;(d)'Government' means the Government of the State of Punjab in the Department of Agriculture and Forests ;Explanation :- An employee whose services are placed temporarily at the disposal of a company, Corporation, organisation or a local authority by the Board shall, be for the purposes of these rules be deemed to be an employee serving under such authority notwithstanding that his salary is drawn from sources other than the fund of the Board ;(e)'Punishing authority' means the authority competent under these rules to impose on the employee any of the penalties specified in Rule 5 ;(f)'Service' means the service of the Board or the committees, as the case may be.
