Section 8(1) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(1)No order imposing any of the penalties specified in clauses (v) to (ix) of Rule 5 shall be made except after an enquiry held, as far as may be ,in the manner provided in this rule and Rule 9 or in the manner provided by the Public Servants (Inquiries) Act, 1850 (37 of 1850), where such inquiry is held under that Act.
