Section 22(4) in The Punjab School Education Board Employees (Conduct) Regulations, 1978
(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.
