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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(16) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978

(16)The evidence on behalf of the employee shall then be produced. The employee may examine himself in his own behalf, if he so prefers. The witnesses produced by the employee shall then be examined and shall be liable to cross-examination, re-examination and examination by inquiring authority, according to the provision applicable to the witness for the Managing Committee.