Section 7(7) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(7)The Chairperson or the Vice-Chairperson or any other member, ceasing to hold office as such, -(i)shall be ineligible for further employment under the State Government; and(ii)shall not accept any commercial employment in any infrastructure sector organisation, associated with the Government of the State of Punjab during his term in office, for a period of two years from the date he ceases to hold such office.
