Section 16(5) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
(5)(a)An order of suspension made or deemed to have been made under this regulation shall continue to remain in force until it is modified or revoked by the authority competent to do so.(b)Where an employee is suspended or is deemed to have been suspended whether in connection with any disciplinary proceeding or otherwise, and any other disciplinary proceedings is commenced against him during the continuance of that suspension, the authority competent to place him under suspension may, for reasons to be recorded by him in writing direct that the employee shall continue to be under suspension until the termination of all or any of such proceedings.(c)An order of suspension made or deemed to have been made under this regulation may at any time be modified or revoked by authority which made or is deemed to have made the order or by any authority to which that authority is subordinate.Note. - The payment of allowance during suspension and on re- instatement shall be governed by the rules laid down in Punjab Civil Services Rules, Volume I, Part I.
