Section 4(3) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978
(3)If the Managing Committee having regard to its finding on all or any of the articles of charge, is of the opinion that the penalty of dismissal or removal from service or reduction in rank should be imposed on the employee, it shall(a)furnish to the employee a copy of the report of the inquiry held by it and its finding on each article of the charge or where the inquiry had been held by the inquiring authority appointed by it, a copy of the report of such authority and a statement of its findings on each article of charge, together with brief reasons for its disagreement, if any, with the findings of the inquiring authority;(b)give the employee a notice stating the penalty proposed to be imposed on him and calling upon him to submit, within a period of thirty days of the receipt of such notice, such representation to the Director as he may wish to make against the proposed penalty;(c)forward to the Director the complete record of inquiry mentioned in sub-rule 21 (ii) of Rule 3, alongwith its own findings on each article of charge, together with brief reason for the disagreement, if any, with the findings of the inquiry; and(d)forward to the Director evidence of receipt of notice by the employee under clause (b).
