Section 22 in The Punjab School Education Board Employees (Conduct) Regulations, 1978
22. Movable, Immovable and Valuable Property.
(1)Every employee shall, on his first appointment to any service or post and, thereafter by the 30th June, every year submit a return of his assets and liabilities as on 31st March, last in such form as may be prescribed by the Chairman giving full particulars regarding :-(a)the immovable property inherited by him or lease or mortgage either in his own name or in the name of any member of his family or in the name of any other person;(b)shares, debentures and cash including bank deposit inherited by him or similarly owned, acquired or held by him;(c)other movable property inherited by him or similarly owned, acquired or held by him.(d)debts and other liabilities incurred by him directly or indirectly.Note. - (i) In all returns, the value of limits of movable property worth less than Rs, 1,000/- may be added and showed as a lump sum. The value of articles of daily use such as clothes, untensils, crockery, books, etc., need not be included in such returns.(2)Every employee, who is in the services of the Board on the date of commencement of these regulations, shall submit a return under this sub- regulation on or before such date as may be specified by the Secretary after such commencement.(3)No employee shall, except with the previous knowledge of the Chairman, acquire or dispose of any movable property by lease, mortgage, purchase, sale, gift or otherwise in his own name or in the name of any member of his family :Provided that the previous sanction of the Chairman shall be obtained by the employee, if any such transaction is :-(a)with a person having official dealings with the employee; or(b)otherwise than through a regular or reputed dealer.(3)Where an employee enters into a transaction in respect of movable property either in his own name or in the name of a member of his family, he shall, within one month from the date of such transaction, report the same to the prescribed authority, if the value of such property exceeds Rs. 1,000/- in the case of employee holding any Class I or Class II post or Rs. 500/- in the case of an employee holding any Class III or Class IV post :Provided that the previous sanction of the Chairman shall be obtained by the employee, if any such transaction is :-(a)with a person having official dealings with the employee; or(b)otherwise than through a regular or reputed dealer.(4)The Secretary may, at any time, by general or special order, require an employee to furnish within the period specified in the order a full and complete statement of such movable or immovable property held or acquired by him or on his behalf or by any member of his family, as may be specified in the order. Such statement shall, if so required by the Secretary, include the details of the means by which or the source from which such property was acquired.Explanation I . - For the purpose of this regulation, the expression 'Movable Property' includes :-(i)Jewellery, insurance policies, the annual premia of which exceeds Rs. 1,000 or one-sixth of the total annual emoluments received from the Board whichever is less, shares, securities and debentures;(ii)Loans and advances by such employee whether secured or not; and(iii)Motor-Cars, Motor Cycles or any other means of conveyance; and(iv)Refrigerators, Radios, Radiograms and Television sets.Explanation II. - For the purpose of this regulation 'Lease' means except where it is obtained from or granted to a person having official dealings with the employee, a lease of immovable property from year to year or for any term exceeding one year or reserving a yearly rent.
