Section 42 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
42. Restrictions on borrowing and investments.
(1)An employee shall not borrow from or in way place himself under a pecuniary obligation to a broker or an employee of the Corporation subordinate to him or any firm or person having dealings with the Corporation.(2)No employee shall make nor permit any member of his family to make any investment likely to embarrass or influence him in the discharge of his official duties.Explanation. - For the purpose of this sub-regulation, the word 'family' includes any relative ordinarily residing with or dependent on an employee.
