Section 8(3) in Punjab School Education Board (Employees Service) Regulation, 1988
(3)Notwithstanding anything contained in sub-regulation (1) the Chairman shall have the power to make adhoc appointment to existing posts for a term extending upto six months at a time according to the exigencies of work. Such an appointment shall be terminated on or before the expiry of the term at any time without any notice or extended further for such term as the exigencies of the work may demand; provided further that such an appointment would automatically cease to exist on the appointment being made in accordance with sub-regulation (1).
