Section 10 in Punjab School Education Board (Payment of Gratuity) Regulations, 1989
10. Reduction in the amount of gratuity.
(1)If the service of an employee, in the assessment of the appointing authority has not been thoroughly satisfactory, the Board may on the recommendation of the appointing authority, make such reduction in the amount of gratuity as it thinks proper.(2)In a case where the amount of gratuity is proposed to be reduced under sub-regulation (1) the appointing authority shall serve upon the employee concerned a notice specifying the reduction proposed to be made in such amount and the grounds therefor and call upon such employee to submit within fifteen days of the receipt of the notice or within such further time as may be allowed by the appointing authority, such representation as such a person may wish to make against the proposed reduction and take into consideration the representation, if any, submitted by such person before making its recommendations to the Board.
