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State of Punjab - Section
Section 23 in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
23. [ General Regulation. [Amended vide Board's item No. 37 dated 20.10.1987.]
- The Chairman may appoint any person, not on the establishment of the Board, as Enquiry officer to make a fact finding probe into any matter in which the interest of the Boards is in any way involved. He may also fix remuneration upto Rs. 2000/- for the Enquiry Officer in accordance with the nature/seriousness of the case.][Appendix] [Substituted vide Board item No. 4(3) dated 20.9.1989.]Referred to in Regulation 6| Sr. No. | Category of Employees | Punishing authority | Appellate authority |
| 1 | Employees in scale of pay the minimum of which is less thanRs. 1200/- | Secretary | Chairman |
| 2 | Employees in scale of pay the minimum of which is more thanRs. 1200/- | Chairman | Board. |