Section 13 in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981
13. Suspension.
- [Sections 3 and 15]. - The appointing authority or any other authority empowered by it in this behalf, may place an employee under suspension-(a)where a disciplinary proceeding against him is contemplated or is pending; or(b)where the case against him in respect of any criminal offence is under investigation, inquiry or trial :Provided that where the order of suspension is made by an authority lower than the appointing authority, such authority shall forthwith report to the appointing authority the circumstances in which the order was made :Provided that where the order of suspension is made by an authority lower than the appointing authority, such authority shall forthwith report to the appointing authority the circumstances in which the order was made :Provided further that no employee shall be kept under suspension for a period exceeding six months without the prior approval of the Director.
