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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(3)(a) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978

(a)furnish to the employee a copy of the report of the enquiry held by it and its findings on each article of charge or where the enquiry had been held by an Enquiring Authority, appointed by it, a copy of the report of such authority and a statement of its findings on each article of charge together with brief reasons for its disagreement, if any, with the findings of the Enquiring Authority;