Section 14(3) in The Punjab School Education Board Employees (Conduct) Regulations, 1978
(3)Nothing in this regulation shall apply to :-(a)Evidence given at an inquiry before an authority appointed by the State Government or the Board;(b)evidence given in any judicial inquiry; or(c)evidence given in any departmental inquiry ordered by authorities subordinate to the Government or the Board.Explanation. - Quotation by a Board's employee (in the representation to the Secretary/Chairman) of or from any letter, circular or office memorandum or from the notes on any file, to which he is not authorised to have access or which he is not authorised to keep in his personal custody or for personal purposes, shall amount to unauthorised communication or information within the meaning of this regulation.
