Section 43(2) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
(2)No employee shall, after the enforcement of these Regulations, be subjected to the penalties in sub-regulation (1) except by an order in writing of the appointing authority, and no such order shall be passed without the charge or charges being formulated in writing and given to the said employee so that he shall have reasonable opportunity to answer them in writing or in person as he prefers, and in the latter case his defence shall be taken down in writing and read to him. Such an employee shall also be given an opportunity to cross-examine the witnesses against him if any;Provided that the requirement of this sub-regulation may be waived if the facts on the basis of which action is to be taken have been established in a court of law or Court Martial or where the employee has absconded or where it is for any other reason impracticable to communicate with him or where there is difficulty in observing them and the requirement can be waived without injustice to the employee. In every case where all or any of the requirement of this sub-regulation are waived, the reasons for so doing shall be recorded in writing.Provided further that any punishment to an employee on deputation from State/Central Government or a Government Co-operative institution or any other Corporation/Board/autonomous body shall be imposed only in accordance with the procedure and rules/regulations laid down in this behalf in his parent service.
