Section 3(19)(ii) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978

[Cites 0, Cited by 0] [Section 3(19)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(19)(ii) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978

(ii)The inquiring authority may, in its discretion, for reasons to be recorded in writing, set aside its own order under clause (i), if a petition is filed before it by the employee within fifteen days of the passing of such order :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 3(19)(ii) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978