Section 46(2) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
(2)No employee shall, after the enforcement of these regulations, be subjected to the penalties in sub-regulation (1) except by an order in writing of the appointing authority, and no such order shall be passed without the charge or charges being formulated in writing and given to the said employee so that he shall have reasonable opportunity to answer them in writing or in person as he prefers, and in the latter case his defence shall be taken down in writing and read to him. Such an employee shall also be given an opportunity to cross-examine the witnesses against him, if any.Provided that the requirements of this sub-regulation may be waived if the facts on the basis of which action is to be taken have been established in a court of Law or Court Martial or where the employee has absconded or where it is for any other reason impracticable to communicate.... with him or where there is difficulty in observing them and the requirements can be waived without injustice to the employee. In every case where all or any of the requirements of this sub-regulation are waived, the reasons for so doing shall be recorded in writing;Provided further that any punishment to an employee on deputation from State/Central Government or a Government Co-operative Institution or any other Corporation shall be imposed only in accordance with the procedure and rules/regulations laid down in this behalf in their parent service.
