Section 14 in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
14. Decision on Appeal.
- The appellate authority may, after consideration of the case:-(a)set aside, reduce, confirm, or enhance and penalty; or(b)remit the case to the authority which imposed the penalty or to any other authority with such discretion as it may deem fit in the circumstances of the case.Provided that :-(i)the appellate authority shall not impose any enhanced penalty which neither such authority nor the authority which made the order appealed against is competent to impose;(ii)no order imposing an enhanced penalty shall be passed unless the appellant is given a reasonable opportunity of making any representation which he may wish to make against such enhanced penalty.
