Section 34 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
34. Part-Time Work for outside Bodies.
- No employee shall undertake part-time work for a private or public body or a private person, or accept fee therefor without the sanction of the Managing Director who may grant sanction only in exceptional cases when he is satisfied that the work can be undertaken without detriment to his official duties and responsibilities. The Managing Director, may in cases in which he thinks fit to grant such sanction, stipulate that any fees received by the employee for undertaking the work shall be paid, in whole or in part, to the Corporation.
