Section 10(3) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
(3)(i)If the punishing authority, having regard to its findings on all or any of the articles of charge, is of the opinion that any of the penalties specified in clauses (v) to (ix) of Regulation 5 should be imposed on the employee, it shall :-(a)furnish to the employee a copy of the report of the enquiry held by it and its findings on each article of charge or where the enquiry had been held by an Enquiring 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 Enquiring Authority;(b)give the employee a notice stating the penalty proposed to be imposed on him and calling upon him to submit, within fifteen days of receipt of the notice or such further time not exceeding as fifteen days, as may be allowed, such representation as he may wish to make on the proposed penalty on the basis of the evidence adduced during the enquiry held under Regulation 7.(ii)The punishing authority shall after considering the representation, if any, made by the employee determine that penalty, if any should be imposed on the employee and make such orders as it may deem fit.
