Section 9(15) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
(15)(a)Where the enquiry officer ceases to be in the service of the Board, or becomes incapable of conducting the enquiry or the punishing authority is of the opinion that unnecessary delay has been caused by the enquiry officer in conducting the enquiry or the enquiry by him may not be or appear to be fair and impartial the punishing authority may withdraw the enquiry from him and appoint another enquiry officer and transfer the enquiry to him :(b)The enquiry officer appointed under para (15)(a) may, in his discretion, conduct the enquiry de novo or proceed with it from the stage at which it stood on the date of his appointment in which case the enquiry shall from the date of its commencement he deemed to have been held by him.Provided that if such enquiry officer is of the opinion that further examination of any of the witnesses whose evidence has already been recorded is necessary in the interest of justice, he may recall, examine and cross- examine any such witness as hereinbefore provided.
