Section 8 in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
8. Procedure for imposing penalties.
(1)No order imposing on an employee any of the penalties specified in Regulation 5 shall be made except after -(a)informing the employee in writing of the proposal to take action against him and of the imputations of misconduct or misbehaviour on which it is proposed to be taken, and giving him a reasonable opportunity of making such representation as he may wish to make against the proposal;(b)holding an inquiry in every case. Provided that in cases involving minor penalties the punishing authority may dipense with the inquiry if in its opinion such inquiry is not necessary;(c)taking the representation, if any, submitted by the employee under clause(s) and the record of inquiry, if any, held under clause (b) into consideration;(d)recording a finding on such imputation of misconduct or misbehaviour; and(2)The record of the proceedings in such cases shall include -(i)a copy of the intimation to the employee of the proposal to take action against him;(ii)a copy of the statement of imputations of misconduct or misbehaviour delivered to him;(iii)his representation, if any;(iv)the evidence produced during the inquiry;(v)the findings on each imputation of misconduct or misbehaviour; and(vi)the orders on the case together with reasons therefor.
