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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(7)(b) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978

(b)For the purpose of preparation of his defence, the employee may inspect the record in possession of the enquiry officer. He may also inspect, with the permission of the enquiry officer, any record in possession of the Board, if in the opinion of the enquiry officer such record is relevant for the purpose of enabling him to prepare his defence.