Section 8(7) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(7)An employee shall appear in person before the inquiring authority on such day and at such time within ten working days from the date of receipt by him of the articles of charge and the statement of the imputations of misconduct or misbehaviour as the inquiring authority may, by a notice, in writing, specify in this behalf, or within such further time not exceeding ten days, as the inquiring authority may allow;
