Section 18 in Rules to regulate the Employment, Suspension, Removal and Conduct of Officers and Servants of Improvement Trusts in Punjab
18. Counsel.
- The person charged shall not be allowed to engage a counsel; provided that if the charges are that they are likely to result in the dismissal of such person, he may with the sanction of the authority empowered to dismiss him, be represented by a counsel :Provided further that if in an enquiry counsel is engaged on behalf of the Trust the person charged shall also be entitled to engage counsel.
