Section 18 in Punjab National Bank Officer Employees’ (Discipline & Appeal) Regulations, 1977
18. Review:
Notwithstanding anything contained in these regulations, the Reviewing Authority may at any time within six months from the date of the finalorder, either on his own motion or otherwise review the said order, when any new material or evidence which could not be produced or was not available at the time of passing the order under review and which has the effect of changing the nature of the case, has come or has been brought to his notice and pass such orders thereon as it may deem fit.Provided that –(i)if any enhanced penalty, which the reviewing authority proposes to impose, is a major penalty specified in clauses (f), (g), (h), (i) or (j) of regulation 4 and an enquiry as provided under Regulation 6 has not already been held in the case, the reviewing authority shall directthat such an enquiry be held in accordance with the provisions of Regulation 6 and thereafter consider the record of the enquiry and pass such orders as it may deem proper.(ii)if the reviewing authority decides to enhance the punishment but an enquiry has already been held in accordance with the provisions of Regulation 6, the reviewing authority shall give show cause notice to the officer employee as to why the enhanced penalty should not be imposed upon him and shall pass an order after taking into account the representation, if any, submitted by the officer employee.
