Section 18(2) in Punjab Civil Services (General and Common Conditions of Service) Rules, 1994
(2)Debarring for consideration for promotion of a Government Employee who refuses to accept promotion. - In the event of refusal to accept promotion by a member of a service, he shall be debarred by the appointing authority from consideration for promotion for all the consecutive chances which may occur in future within a period of two years from the date of such refusal to accept promotion:Provided that in case where the appointing authority is satisfied that a member of a service has refused to accept promotion under the circumstances beyond his control, it may exempt such a member for reasons to be recorded, therefore in writing from the operation of this rule.
