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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(5)(b) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978

(b)Where an employee is suspended or is deemed to have been suspended whether in connection with any disciplinary proceeding or otherwise, and any other disciplinary proceedings is commenced against him during the continuance of that suspension, the authority competent to place him under suspension may, for reasons to be recorded by him in writing direct that the employee shall continue to be under suspension until the termination of all or any of such proceedings.