Section 44(2) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
(2)Where a conviction of an employee is set aside by a higher court, and the employee is acquitted honourably, he may be reinstated in service.Explanation. - In this regulation the expression "termination of proceedings" shall mean the decision of the lowest court which first finally disposes of the case. Committal or conviction shall mean committal or conviction by the lowest or any of the appellate courts, and it shall be open to the Corporation to dismiss an employee who is committed to prison or who is convicted of a criminal charge as from the date of the order of the court that convicts him.
