Section 22(3) in The Punjab School Education Board Employees (Conduct) Regulations, 1978
(3)No employee shall, except with the previous knowledge of the Chairman, acquire or dispose of any movable property by lease, mortgage, purchase, sale, gift or otherwise in his own name or in the name of any member of his family :Provided that the previous sanction of the Chairman shall be obtained by the employee, if any such transaction is :-(a)with a person having official dealings with the employee; or(b)otherwise than through a regular or reputed dealer.
