Section 19 in The Punjab School Education Board Employees (Conduct) Regulations, 1978
19. Private Trade or Employment.
(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.(2)Every employee shall report to the Chairman, Secretary if any member of his family is engaged in trade or business or owns or manages an insurance agency or commission agency.(3)No employee shall, without the previous sanction of the Chairman except in the discharge of his official duties, take part in the registration, promotion or management of any bank or other company which is required to be registered under the Companies Act, 1955 (1 of 1955) or any other law for the time being in force or any co-operative society for commercial purposes :Provided that an employee may take part in the registration, promotion or management of a co-operative society substantially for the benefit of employees of the Board registered under the Co-operative Societies Act, 1961, or any other law for the time being in force, or of a literary, scientific or charitable society, registered under the Societies Registration Act, 1860 (21 of 1860) or any corresponding law in force.(4)No employee shall accept any fee for any work done by him for any public body or any private person without the previous sanction of the Chairman.
