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[Cites 0, Cited by 0] [Section 3(19)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(19)(i) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978

(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.