Section 18(2)(b) in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981

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State of Punjab - Subsection

Section 18(2)(b) in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981

(b)give the employee a notice stating the penalty proposed to be imposed on him and calling upon him to submit within fifteen days of receipt of the notice or within such further period not exceeding fifteen days, as may be allowed, such representation as he may wish to make on the proposed penalty:

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State of Punjab - Subsection

Section 18(2)(b) in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981