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[Cites 0, Cited by 0] [Section 9(15)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(15)(a) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978

(a)Where the enquiry officer ceases to be in the service of the Board, or becomes incapable of conducting the enquiry or the punishing authority is of the opinion that unnecessary delay has been caused by the enquiry officer in conducting the enquiry or the enquiry by him may not be or appear to be fair and impartial the punishing authority may withdraw the enquiry from him and appoint another enquiry officer and transfer the enquiry to him :