Section 12(4) in Punjab National Bank Officer Employees’ (Discipline & Appeal) Regulations, 1977
(4)Where a penalty of dismissal, or removal or compulsory retirement from service imposed upon an officer employee under suspension is set aside or declared or rendered, void in consequence of or by a decision of Court of law, and the Disciplinary Authority on consideration of the circumstances of the case decides to hold further inquiry against him on the allegations on which the penalty of dismissal, removal or compulsory retirement was originally imposed, the officer employee shall be deemed to have been placed under suspension by the competent authority from the date of the original order of dismissal, removal or compulsory retirement and shall continue to remain under suspension until further orders.
