Section 7 in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978
7. Authority to institute proceedings.
(1)The Board or the Chairman may -(a)institute disciplinary proceedings against any employee;(b)direct punishing authority to institute disciplinary proceedings against any employee on whom that punishing authority is competent to impose under these regulations any of the penalties specified in regulations 5.(2)A punishing authority competent under these regulations to impose any of the penalties specified in clauses (i) to (iv) of regulation 5 may institute disciplinary proceedings against any employee for the imposition of any of the penalties specified in clauses (v) to (ix) of regulation 5 notwithstanding that such punishing authority is not competent under these regulations to impose any of the later penalties.
