Section 16 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
16. Re-appointment in the Corporation's service.
-(i)No person who has been dismissed from any public or private employment, or has otherwise ceased to be in the service of the Corporation shall be re-employed except with the specific approval of the Board;(ii)Except as otherwise provided by the Board at the time of his re-employment, these regulations shall apply to a person who is re-employed in the Corporation's service as if he had entered the service for the first time on the date of his re-employment.
