Section 15 in Punjab Home Guards and Civil Defence (Class II) Service Rules, 1988
15. Discipline, penalties and appeals.
(1)In the matter of discipline, punishment and appeals, the members of the Service shall be governed by the Punjab Civil Services (Punishment and Appeal) Rules, 1970, as amended from time to time.(2)The authority empowered to impose penalties as specified in rule 5 of the Panjab Civil Services (Punishment and Appeal) Rules, 1970 and the appellate authority thereunder in respect of the members of the Service shall be as specified in Appendix 'B' to these rules.(3)The authority competent to hear an appeal against an order specified in rule 15 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970, other than an order imposing any of the penalties mentioned in Appendix 'B' to these rules shall also be the Government.
