Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 20 in The Punjab School Education Board Financial Regulations, 1979 20. The Chairman shall be competent to sanction creation of temporary posts for a period not exceeding six months out of the budged head 'Temporary Establishment'.Accounts
