Section 41(2) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
(2)Where a conviction of an employee is set aside by a higher court, and the employee is acquitted honourably, may be reinstated in service if he is not to be proceeded against departmentally on the same charges.Explanation. - In this regulation this expression "termination of proceeding" shall mean the decision of the lowest court which first finally disposes of the case. Committal or conviction shall mean committal or conviction by the lowest court or any of the appellate courts, and it shall be open to Corporation to dismiss an employee who is committed to prison or who is convicted of a criminal charge as from the date of the order of the court that convicts him.
