Section 6(3) in The Punjab Welfare Officers Recruitment and Conditions of Service Rules, 1952
(3)[ Notwithstanding anything contained in sub-rule (2), the management may impose any one or more of the following punishments on Welfare Officer :-(I)Censure;(II)Withholding of increments including stoppage at an efficiency bar;(iii)reduction to a lower stage in a time scale;(iv)suspension; and(v)dismissal or termination of service in any other manner :Provided that no order of punishment shall be passed against the Welfare Officer unless he has been informed of the grounds on which it is proposed to take action and given a reasonable opportunity of defending himself against the action proposed to be taken in regard to him :Provided further that the management shall not impose any punishment other than censure except with the previous concurrence of the Labour Commissioner, Punjab.] [Substituted vide Punjab Government Notification No. 5635-4 L & E-71/19344, dated 20th July, 1971.]
