Section 10(1) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
(1)The punishing authority if it is not itself the Enquiring Authority may, for reasons to be recorded by it, in writing, remit the case to the Enquiring Authority for further enquiry and report and the Enquiry Authority shall thereupon proceed to hold the further enquiry according to the provisions of Regulation 7 as far as may be.
