Section 5 in The Punjab Ex-servicemen Corporation (General) Rules, 1982
5. [ Telephone facilities. - (1) The Chairman shall be entitled to the facility of a telephone at his residence if he has no telephone facility of his own and if he has his own private telephone then to reimbursement of official calls made by him from his private telephone.
(2)Telephone facility shall be provided in the office as well as at the residence of the Managing Director in accordance with the guidelines or instructions issued by the Government from time to time, subject to the condition that the total number of local calls from the residential telephone shall not exceed 3,000 per quarter of the year and the cost of private trunk calls shall be recovered from him.] [Substituted vide Punjab Government Gazette LSP III dated 19.10.1992.]
