Section 7 in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
7. Authority to institute proceedings.
(1)An authority empowered under these rules, may, -(a)institute disciplinary proceedings against any employee.(b)direct a punishing authority to institute disciplinary proceedings against any employee on whom that punishing authority is competent to impose under these rules any of the penalties specified in Rule 5.(2)A punishing authority competent under these rules to impose any of the penalties specified in clauses (i) to (iv) of Rule 5 may institute disciplinary proceedings against any employee for the imposition of any of the penalties specified in clauses (v) to (ix) of Rule 5 notwithstanding that such punishing authority is not competent under these rules to impose any of the latter penalties.
