Section 7(2) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
(2)A punishing authority competent under these regulations to impose any of the penalties specified in clauses (i) to (iv) of regulation 5 may institute disciplinary proceedings against any employee for the imposition of any of the penalties specified in clauses (v) to (ix) of regulation 5 notwithstanding that such punishing authority is not competent under these regulations to impose any of the later penalties.
