Section 9(1) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
(1)In case where the punishing authority is of the opinion that it is necessary to hold an enquiry, it shall frame in writing a definite charge in respect of each imputation of misconduct or misbehaviour and draw up a list of documents by which and a list of witnesses by whom the articles of charges are proposed to be sustained.
