Section 17(3) in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981
(3)The punishing authority shall deliver or cause to be delivered to the employee a copy of the articles of charge, the statement of the imputations of misconduct or misbehaviour and a list of documents and witnesses by which or whom each article of charge is proposed to be sustained and shall require the employee to submit within fifteen days a written statement of his defence.Note. - For computing the period of fifteen days, the time required for making available such record to the employee for inspection or taking extracts there from shall be excluded.
