Section 17 in Rules to regulate the Employment, Suspension, Removal and Conduct of Officers and Servants of Improvement Trusts in Punjab
17.
(1)the provisions of rules 12 to 15 (both inclusive) shall not apply when -(i)the accused is absconding.(ii)the order of dismissal is passed on the ground of facts or inferences based on the findings of a court.(2)All or any of the provisions of rules 12 to 15 (both inclusive) may, with the sanction of Government, be waived or modified if in the special circumstances of the case it is difficult or undesirable to comply with such provisions.
