Section 10 in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
10. Procedure for imposing minor penalties.
(1)Subject to the provision of sub-rule (3) of Rule 9, no order imposing on an employee any of the penalties specified in clauses (i) to (iv) of Rule 5 shall be made except after -(a)informing the employee, in writing of the proposal to take action against him and of the imputations of misconduct or misbehaviour on which it is proposed to be taken and giving him a reasonable opportunity of making such representation as he may wish to make against the proposal ;(b)holding an inquiry in the manner laid down in sub-rules (3) to (23) of Rule 8, in every case in which the punishing authority is of the opinion that such inquiry is necessary;(c)taking the representation, if any, submitted by the employee under clause (a) and the record of inquiry, if any, held under clause (b) into consideration ; and(d)recording a finding on each imputation of misconduct or misbehaviour.(2)The record of the preceding in such case shall include, -(i)a copy of the intimation to an employee of the proposal to take action against him;(ii)a copy of the statement of imputation of misconduct or misbehaviour delivered to him ;(iii)his representation, if any ;(iv)the evidence produced during the inquiry ;(v)the findings of the punishing authority and also the report of the inquiring authority in case an inquiry has been held under clause (b) of sub-rule (1) ; and(vi)the orders on the case together with reasons therefor.
