Section 8(1) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
(1)No order imposing on an employee any of the penalties specified in Regulation 5 shall be made except after -(a)informing the employee in writing of the proposal to take action against him and of the imputations of misconduct or misbehaviour on which it is proposed to be taken, and giving him a reasonable opportunity of making such representation as he may wish to make against the proposal;(b)holding an inquiry in every case. Provided that in cases involving minor penalties the punishing authority may dipense with the inquiry if in its opinion such inquiry is not necessary;(c)taking the representation, if any, submitted by the employee under clause(s) and the record of inquiry, if any, held under clause (b) into consideration;(d)recording a finding on such imputation of misconduct or misbehaviour; and
