Section 44(2) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
(2)An appeal shall lie :-(a)Against any orders passed by the Administrative Officer in exercise of the powers conferred or to be conferred on him by, or under these Regulations, to the Managing Director, and(b)against the orders of the Managing Director to the Board.Provided that no appeal shall lie against any order of the appellate authority or of the Board of Directors.Provided further that where a penalty has been imposed with the approval of the Board, the person on whom the penalty has been imposed may apply to the Board for revision of its decision within one month of the date of service of the order imposing the penalty,
