Section 21(2) in The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002
(2)The authority empowered to impose penalties specified in Rule 5 of the Punjab Civil Service (Punishment and Appeal) Rules, 1970 and the appellate authority thereunder in respect of the members of the Service shall be such as are specified in Appendix 'C'.
