Section 23 in The Punjab School Education Board Employees (Conduct) Regulations, 1978
23. Vindication of Acts and Character of Board's Employees.
- (i) No employee shall, except with the previous sanction of the Chairman, have recourse to any court or to the press, for the vindication of any official act which has been the subject matter of an adverse criticism or an attack of a defamatory character.(ii)Nothing in this regulation shall be deemed to prohibit an employee from vindicating his private character or any act done by him in his private capacity and where any action for vindicating his private character or any act done by him in private capacity is taken by the employee shall submit a report to the competent authority regarding such action.
