Section 3(1) in The Punjab Aided Schools (Security of Service) Act, 1969
(1)No employee shall be dismissed or removed or reduced in rank except after an inquiry in which he has been informed of such charges against him and given a reasonable opportunity of being heard in respect of those charges and where it is proposed, after such inquiry, to impose on him any such penalty, until he has been given a reasonable opportunity of making representation on the penalty proposed, but only on the basis of the evidence adduced during such inquiry.
