Section 22 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
22.
(1)Deleted.(2)The service of an officer or other employee drawn on deputation from the Central Government or Government Co-operative Institutions or any other Corporation shall be terminated by reverting him to his parent service by the Executive Director, subject, in the case of an officer, to the prior approval of the Board.
