Section 16(1) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
(1)The appointing authority or any other authority to which it is subordinate or the punishing authority, may place an employee under suspension:-(a)Where a disciplinary proceeding against him is contemplated or is pending; or(b)where a case against him in respect of any criminal offence is under investigation, inquiry or trial.
