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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(4)(b) in The Punjab School Education Board Employees (Conduct) Regulations, 1978

(b)lend money to any person at interest or in a manner whereby return in money or in kind is charged or paid : Provided that an employee may give to, or accept from a relative or a personal friend, a purely temporary loan of a small amount free of interest, or operate a credit account with a bona fide tradesman or make an advance of pay to his private employee :