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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(3)(iv) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978

(iv)An order debarring an employee from counting his past service in the grade from which he is reduced if and when reappointed to it, amounts to an order of reduction to a stage of the grade lower than that admissible under rule 4.4 of the Punjab Civil Service Rules, Volume-1, Part I, and does not therefore, fall outside the scope of regulation 5.