Section 35 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
35. Part time work for outside bodies.
- No employee shall undertake part- time work for a private or public body or a private person or accept fee therefore, without the sanction of the Executive Director who may grant sanction only in exceptional cases when he is satisfied that the work can be undertaken without determent to his official duties and responsibilities. The Executive Director may, in cases in which he thinks fit to grant such sanction, stipulate that any fees received by the employees for undertaking the works shall be paid, in whole or in part, to the Corporation.
