Section 38 in Punjab State Veterinary Council Rules, 1997
38. Discipline, penalties and appeals. [(Section 42(2) and Section 65(2)(f)].
- In the matter of discipline, punishment and appeals, the members of the service shall, as far as may be, be governed by the Punjab Civil Services (Punishment and Appeals Rules 1970) as amended from time to time :Provided that the authority competent to impose any of the penalties specified in rule 5 of the aforesaid rules and the appellate authority thereunder shall respectively be the Punjab Council and the State Government.
