Section 18(3) in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981
(3)The punishing authority shall after considering the representation, if any, made by the employee, determine what penalty, if any, should be imposed on the employee and make such order as it may deem fit :Provided that no order of dismissal, removal, reduction in rank or within a time scale or termination shall be passed without the prior approval of the Director :
