Section 17 in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
17. Review.
- Notwithstanding anything contained in these regulations :(i)the Board; or(ii)the Chairman;may at any time either on its or his own motion or on the application made by the aggrieved employee, call for the record of any enquiry or order and review any order made under these Regulations and on so reviewing may :-(i)confirm, modify or set aside the order; or(ii)confirm, reduce, enhance or set aside the penalty imposed by the order or impose any penalty where no penalty has been imposed; or(iii)remit the case to the authority which made the order or to any other authority directing such authority to make such further enquiry as it may consider proper in the circumstances of case; or(iv)pass such other order as it or he may deed fit :Provided as follows :-(a)No appealable order shall be reviewed against which an appeal has not been preferred. An order against which an appeal has been preferred shall not be reviewed during the pendency of the appeal.(b)An application for review of an order shall not be entertained unless it is made within 30 days from the date of the passing of the order or unless the applicant satisfies the Board or the Chairman, as the case may be, that he had sufficient cause for not making the application till then.(c)No order imposing any penalty or enhanced penalty shall be made except after giving a reasonable opportunity to the employee concerned for showing cause against the proposed penalty or enhanced penalty.(d)No order other than the confirming the order under review shall be passed by the Board except by a resolution supported by two-third of the total number of its members.(e)The Chairman shall not review any order except one passed by an authority subordinate to him.
