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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1)(b) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978

(b)holding an inquiry in every case. Provided that in cases involving minor penalties the punishing authority may dipense with the inquiry if in its opinion such inquiry is not necessary;