Section 15 in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
15. Orders against which appeal lies.
- Subject to the provisions of Rule 14, the employee may prefer an appeal against all or any of the following orders, namely :-(i)an order of suspension made or deemed to have been made under Rule 4;(ii)an order imposing any of the penalties specified in Rule 5 whether made by the punishing authority or by any appellate authority;(iii)an order enhancing any penalty imposed under Rule 5;(iv)an order which -(a)denies or varies to his disadvantage his pay, allowances, pension or other conditions of service as regulated by rules or by agreement;(b)interprets to his disadvantage the provisions of any such rule or agreement;(v)an order -(a)stopping him at the efficiency bar in the time scale of pay on the ground on his unfitness to cross the bar;(b)reverting him while officiating in higher service, grade or post to a lower service, grade or post, otherwise than as a penalty;(c)reducing or withholding the pension or denying the maximum pension admissible to him under these rules;(d)determining the subsistence and other allowances to be paid to him for the period of suspension or for the period during which he is deemed to be under suspension or for any portion thereof; or(e)determining his pay and allowances, -(i)for the period of suspension; or(ii)for the period from the date of his dismissal, removal or compulsory retirement from service, or from the date of his reduction to a lower service, grade, post, time scale or stage in a time scale of pay to the date of his retirement or restoration to his service, grade or post; or(f)determining whether or not the period from the date of his suspension or from the date of dismissal, removal, compulsory retirement or reduction to a lower service, grade, post, time scale of pay or stage in a time scale of pay to the date of his reinstatement or restoration to his service, grade or post shall be treated as a period spent on duty for any purpose.Explanation. - In this rule, -(i)the expression 'an employee' includes a person who has ceased to be in the service;(ii)the expression 'pension' includes additional pension, gratuity and any other retirement benefit.
