Section 21 in The Punjab School Education Board Employees (Conduct) Regulations, 1978
21. Insolvency and Habitual Indebtedness.
- An employee shall so manage his private affairs as to avoid habitual indebtedness, or insolvency. An employee against whom any legal proceeding is instituted for the recovery of any debt due from him, or for adjudging him as an insolvent shall forthwith report full facts of the legal proceedings to the Board.An employee, who makes false statement under this regulation or appears unable to liquidate his debts within a reasonable time or applies for the protection of any insolvency court, shall be liable to dismissal.Note. - The burden of proving that the Insolvency or Indebtedness was the result of the circumstances which, with the exercise of ordinary diligence the employee could not have foreseen or over which he had no control and had not proceeded from extravagant or dissipated habits, shall be upon the employee.
