Section 5(4) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
(4)Unauthorised desertion of his post by an employee in face of enemy action or threat of enemy action clearly amounts to grave misconduct and would, therefore, constitute a 'good and sufficient' reason within the meaning of regulation 5, for removal or dismissal in addition to any penalty provided in the East Punjab Essential Services (Maintenance) Act, 1947.
