Section 9(2) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
(2)The punishing authority may itself enquire into or appoint an officer of the Board or any person (in service/or retired) from outside the Board to enquire into the charges against any employee. An enquiry officer, other than the officer of the Board, may be paid remuneration upto Rs. 4000/-, as determined by the Chairman in accordance with the nature/value of the case.]Explanation. - Where the punishing authority itself holds the enquiry, any reference in this Regulation to the enquiry officer shall be construed as a reference to the punishing authority.
