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] [Section 4(2)] [Section 4] [Entire Act] State of Punjab - Subsection Section 4(2)(e) in The Punjab School Education Board (Medical Attendance) Regulations, 1979 (e)"Sanction Authority" means the authority to whom the powers to sanction re-imbursement of medical charges under these regulations have been given.