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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(5)(b) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(b)Where an employee is suspended or is deemed to have been suspended whether in connection with any disciplinary proceeding or otherwise, and any other disciplinary proceedings is commenced against him during the continuance of that suspension, the authority competent to place him under suspension may, for reasons to be recorded, in writing, direct that the employee shall continue to be under suspension until the termination of all or any of such proceedings.