Section 22(1) in The Punjab School Education Board Employees (Conduct) Regulations, 1978
(1)Every employee shall, on his first appointment to any service or post and, thereafter by the 30th June, every year submit a return of his assets and liabilities as on 31st March, last in such form as may be prescribed by the Chairman giving full particulars regarding :-(a)the immovable property inherited by him or lease or mortgage either in his own name or in the name of any member of his family or in the name of any other person;(b)shares, debentures and cash including bank deposit inherited by him or similarly owned, acquired or held by him;(c)other movable property inherited by him or similarly owned, acquired or held by him.(d)debts and other liabilities incurred by him directly or indirectly.Note. - (i) In all returns, the value of limits of movable property worth less than Rs, 1,000/- may be added and showed as a lump sum. The value of articles of daily use such as clothes, untensils, crockery, books, etc., need not be included in such returns.
