Section 19(1) in The Punjab School Education Board Employees (Conduct) Regulations, 1978
(1)No employee shall, except with the previous sanction of the Chairman, engage directly or indirectly in any trade, business or negotiate for or undertake any other employment or remunerative work :Provided that an employee may, without such sanction undertake honorary work of a social or charitable nature or occasional work of literary, artistic or scientific character, subject to the condition that his official duties do not thereby suffer; but he shall not undertake, or shall discontinue such work if so directed by the Chairman.Explanation. - Canvassing by an employee in support of the business of insurance agency, commission agency, etc. owned or managed by his wife or any other member of his family shall be deemed to be a breach of this sub- regulation.
