Section 5(3) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
(3)(i)While reduction of a seniority as a independent penalty is not provided for regulation 5 and cannot be imposed as such, the loss of seniority as a result of an order or reduction to a lower post or shall be inherent in the order reduction cannot be avoided.(ii)The seniority on repromotion of an employee reduced to a lower post on time-scale should be determined by the date of such repromotion in accordance with the orders issued by competent authority on the subject of seniority. Such an employee should not be restored to his original position unless this is specifically laid down at the time the order of punishment is passed or revised on appeal(iii)An employee in respect of whom one of the penalties included in regulations 5(vi) was imposed, will on re-promotion count previous service in the higher grade under rule 4.4 of the Punjab Civil Service Rules Volume I, Part I, unless the order of punishment or the order passed on appeal directs otherwise.(iv)An order debarring an employee from counting his past service in the grade from which he is reduced if and when reappointed to it, amounts to an order of reduction to a stage of the grade lower than that admissible under rule 4.4 of the Punjab Civil Service Rules, Volume-1, Part I, and does not therefore, fall outside the scope of regulation 5.
