Section 19 in Rules to regulate the Employment, Suspension, Removal and Conduct of Officers and Servants of Improvement Trusts in Punjab
19. Removal other than dismissal.
(1)If it is sought to remove any officer or servant otherwise than -(i)for misconduct,(iii)by discharge during probation, or(iii)by discharge at the expiry of the period for which he was engaged, an order shall be recorded by the competent authority giving reasons for which it is proposed to take such action.(2)A copy of this order shall be communicated to the officer or servant concerned and he shall be required within a reasonable time to offer his explanation, if any.(3)It shall not be necessary to hold any detailed enquiry, but the explanation of the person concerned shall be taken into consideration before final orders are passed.(4)In the absence of a written contract to the contrary, every officer or servant removed under this rule shall be entitled to one month's notice before removal or one month's wages in lieu thereof,
