Section 36 in The Punjab School Education Board Financial Regulations, 1979
36. [ [Substituted vide Boards item No. 4(3) dated 6-8-1987.]
Loans and advances will be granted to the employees of the Board by the Chairman on such terms and conditions as are applicable to the Punjab Government employees;Provided that the employees of the Board may be allowed to draw the advances against indemnity bond with two surities of Board's confirmed employees and they will not be required to mortgage their plots or houses or hypothecate their conveyances.]
