Section 32 in Punjab Courts Act - Rules Framed under Section 46-A
32. Inquiry and trial.
- Subject to the provisions of rule 31, the District Judge may take cognizance of any breach of rules or other misconduct punishable under these rules either of his own motion or on the report or complaint of any other Court or person and may, after such inquiry as he may consider necessary, impose on the person charged any penalty prescribed by these rules :Provided that no order shall be passed against any person unless he is given a reasonable opportunity of defending himself.
