Section 17 in The Punjab School Education Board Employees (Conduct) Regulations, 1978
17. Gift.
(1)Save as otherwise provided in these regulations no employee shall accept or permit any member of his family or any other person acting on his behalf to accept gift.Explanation. - The expression 'gift' shall include free transport, boarding lodging or other service or any other pecuniary advantage when provided by any person, other than a near relative or personal friend having no official dealings with the employee or Board;Note. - (i) A casual meal, gift or other social hospitality shall not be deemed to be a gift.(ii)An employee shall avoid accepting lavish hospitality or frequent hospitality from any individual having official dealings with him or from industrial or commercial firms, organisations, etc.(2)On occasions, such as wedding, anniversaries, funerals or religious functions, when the making of a gift is in conformity with the prevailing religious or social practice, an employee may accept gifts from his near relatives but he shall make a report to the Secretary if the value of any such gift exceeds :-(i)Rs. 500 in case of employee holding a class 'I' post;(ii)Rs. 250 in the case of an employee holding a class 'II' post; and(iii)Rs. 100 in the case of an employee holding a class 'III' and 'IV' post.(3)On such occasions as are specified in sub-regulation (2) an employee may accept gift from his personal friends having no official dealings with him, but he shall make a report to the Secretary if the value of any such gifts exceeds -(i)Rs. 200 in the case of an employee holding any class 'I' post.(ii)Rs. 100 in the case of an employee holding any class II post.(iii)Rs. 50 in the case of an employee holding any class III and class 'IV' post.(4)In any other case an employee shall not accept or permit any member of his family or any other person acting on his behalf to accept any gift without the sanction of the Chairman, if the value thereof exceeds :-(i)Rs. 75.00 in case of an employee holding any class 'I' or class 'II' post; and(ii)Rs. 25.00 in the case of an employee holding any class 'III' and class IV post.
