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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(5) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978

(5)The employee may take the assistance of any other employee to present the case on his behalf, but may not engage a legal prectitioner for the purpose unless the presenting officer appointed by the punishing authority is a legal practitioner or the punishing authority, having regard to the circumstances of the case, so permits.