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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3)(b) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978

(b)give the employee a notice stating the penalty proposed to be imposed on him and calling upon him to submit, within a period of thirty days of the receipt of such notice, such representation to the Director as he may wish to make against the proposed penalty;