Section 12 in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
12. Common Proceeding.
(1)Where two or more employees are concerned in any case the Chairman or any other authority competent to impose the penalty of dismissal from service on all such employees may make an order directing the disciplinary action against all of them may be taken in a common proceeding.Note. - If the authorities competent to impose the penalty of dismissal on such employees are different, an order for taking disciplinary action in a common proceeding may be taken by highest of such authorities with the consent of the others.(2)Any order under sub-regulation (1) shall specify :-(i)the authority which may function as the punishing authority for the purpose of such common proceeding;(ii)the penalties specified in regulation 5 which such punishing authority shall be competent to impose;(iii)whether the procedure laid in regulations 7, 8 and 9 shall be followed in the proceedings.
