Section 11 in Punjab National Bank Officer Employees’ (Discipline & Appeal) Regulations, 1977
11. Special Procedure in Certain Cases
Notwithstanding anything contained in regulation 6 or regulation 7 or regulation 8, the Disciplinary Authority may impose any of the penalties specified in Regulation 4 if the officer employee has been convicted on a criminal charge, or on the strength of facts or conclusions arrived at by a judicial trial.Provided that the officer employee may be given an opportunity of making representation on the penalty proposed to be imposed before any order is made.
