Section 12(4) in The Punjab Maternity Benefit Rules, 1967
(4)Taking into account the documents, the evidence produced before him and the facts presented to him or ascertained by him [and after giving to the parties an opportunity of being heard] [Inserted by Punjab Government Notification No. GSR74/CA53/61/S.28/Amd.(1)/79, dated 1.6.1979.] the Competent Authority shall give his decision.
