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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(3)(b) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978

(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.