Section 4 in The Punjab Affiliated Colleges (Security of Service of Employees) Act, 1974
4. Procedure to be observed before dismisal and removal.
(1)The penalty of dismissal or removal from service shall not be imposed unless the same is approved by the Director.(2)Where after the inquiry referred to in section 3, it is proposed to impose the penalty of dismissal or removal from service the proposal shall be referred to the Director alongwith the relevant record and intimation about the proposal having been so referred shall be sent to the [employee] [Substituted for the word 'teacher' by Punjab Act 25 of 1975.] concerned also simultaneously.(3)The [employee] [Substituted for the word 'teacher' by Punjab Act 25 of 1975.] may, within a period of thirty days of the receipt of the intimation referred to in sub-section (2), make a representation against the proposed penalty to the Director who may, after examining the record and giving to the parties an opportunity of being heard, by an order in writing, give his approval to the imposition of the proposed penalty of dismissal or removal from service, as the case may be, or refuse to give approval if the proposal is found to be mala fide or by way of victimisation or not warranted by the facts and circumstances of the case.(4)Any party aggrieved by an order of Director [under sub-section (3) may file an appeal to the College Tribunal, which may] [Vide Punjab Act No. 6 of 1983.] after giving to the parties an opportunity of being heard, pass such order as he may deem fit.
