Section 2B in The Punjab Affiliated Colleges (Security of Service of Employees) Act, 1974
2B. Suspension of employees.
(1)No employee shall be placed under suspension, unless:-(a)disciplinary proceedings against him are contemplated or are pending; or(b)a case against him in respect of any criminal offence is under investigation, inquiry or trial.(2)No employee shall be kept under suspension for a period exceeding six months without the prior approval of the Secretary to Government of Punjab, Department of Education.] [Sections 2-A and 2-B added by Punjab Act 6 of 1983.]
