Section 10(2) in Punjab School Education Board (Payment of Gratuity) Regulations, 1989
(2)In a case where the amount of gratuity is proposed to be reduced under sub-regulation (1) the appointing authority shall serve upon the employee concerned a notice specifying the reduction proposed to be made in such amount and the grounds therefor and call upon such employee to submit within fifteen days of the receipt of the notice or within such further time as may be allowed by the appointing authority, such representation as such a person may wish to make against the proposed reduction and take into consideration the representation, if any, submitted by such person before making its recommendations to the Board.
