Section 9(16) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
(16)No finding or order passed in an enquiry shall be called into question before or set aside by any authority including the enquiry officer merely on the ground that there has been any infringement of any provision of this regulation unless such infringement causes prejudice to the aggrieved party and objection thereto is taken at the earliest opportunity.
