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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(3)(b) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

(b)to terminate the service of an employee without notice or pay in lieu thereof on his being certified by the Civil Surgeon of the District concerned or Corporation's Medical Officer, if any, to be permanently incapacitated for further continuous service in the Corporation.