Section 6 in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
6. Punishment and Appellate Authority.
- The authorities specified in column (3) of the table set out in the appendix shall, in respect of an employee of the description specified in column (2) thereof be competent to impose the penalties specified in Regulation 5. An appeal against an order imposing such a penalty shall lie to the authority specified in column (4) of the table.
