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[Cites 0, Cited by 0] [Section 9(15)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(15)(b) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978

(b)The enquiry officer appointed under para (15)(a) may, in his discretion, conduct the enquiry de novo or proceed with it from the stage at which it stood on the date of his appointment in which case the enquiry shall from the date of its commencement he deemed to have been held by him.