Section 39 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
39. Restrictions on borrowing and investments.
(1)An employee shall not borrow money from or in any way, place himself under a pecuniary obligation to a broker or an employee of the Corporation subordinate to him or any firm or person having dealings with the Corporation.(2)No employee shall make nor permit any member of his family to make any investment likely to embarrass or influence him in the discharge of his official employee.
