Section 4 in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
4. Definitions.
- In these Regulations, unless there is anything repugnant in the subject or context :-(i)'Employee' means any person appointed to any post by the Board or by any other authority subordinate to it in connection with the affairs of the Punjab School Education Board.(ii)'Appointing Authority' means the authority empowered to make appointments to the various posts in the Board as specified in the Punjab School Education Board Service Regulations.(iii)'Punishing Authority' means the authority competent under these Regulations to impose on an employee any of the penalities specified in Regulation 5 of these Regulations.(iv)'Establishment Committee' means the Committee constituted by the Board for each financial year consisting of the Chairman and at least two members of the Board for the purpose of these Regulations.(v)Other terms and expressions have the meaning respectively assigned to them in the Punjab School Education Board Act, 1969 or Regulations made thereunder.
