Section 3(2)(v) in Punjab Package Deal Properties (Disposal) Rules, 1976
(v)[ he is an employee of the State Government or is a member of the family of such an employee, except with the prior permission of the [State Government in case of gazetted Government employee and of Deputy Commissioner of the district in which the property is situated in the case of Government employee] [Inserted vide Notification dated 3rd September , 1991, published in Punjab Government gazetted dated 13th September, 1991]