Section 3(19) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978
(19)(i)If the inquiring authority is of the opinion that the employee is unduly delaying the producing of the evidence or fails or omits to produce evidence on the specified date of hearing or fails to appear on the date of hearing, may record its reason in writing, and close the evidence on behalf of the employee and proceed with the case.(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 :Provided that a copy of the petition is given to the Presenting Officer, if any appointed, and an opportunity is given to him to be heard before passing such order.(iii)No appeal shall lie against the order under clause (ii).
