Section 16 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
16. Re-appointment in the Corporation's Service.
- (i) No person who has been dismissed from any public or private employment, or has otherwise ceased to be in the service of the Corporation shall be re-employed, except with the specific approval of the Board;(ii)Except as otherwise provided by the Board at the time of his re-employment, these Regulations shall apply to a person who is re-employed in the Corporation's service as if he has entered the service for the first time on the date of his re-employment.
