Section 19(1) in Rules to regulate the Employment, Suspension, Removal and Conduct of Officers and Servants of Improvement Trusts in Punjab
(1)If it is sought to remove any officer or servant otherwise than -(i)for misconduct,(iii)by discharge during probation, or(iii)by discharge at the expiry of the period for which he was engaged, an order shall be recorded by the competent authority giving reasons for which it is proposed to take such action.
