Section 4(2) in The Punjab School Education Board (Medical Attendance) Regulations, 1979
(2)No member of the employee's family who is in service elsewhere or is engaged in any business will be allowed the benefit of free medical aid.(c)[ "Medical Attendant" means the the Medical Officer-in-Charge of the Board Dispensary or any Medical Officer of a Government Dispensary/Hospital or any other private medical practitioner approved by the Board.] [Substituted vide Punjab Government Notification No. PSEB-Estt.-SEA-86/213 dated 27.1.1986.](d)"Salary" means the amount drawn monthly by an employee of the Board as pay including special pay, personal pay, and dearness pay and any other emoluments specially classed as pay by the competent authority.(e)"Sanction Authority" means the authority to whom the powers to sanction re-imbursement of medical charges under these regulations have been given.(f)Other terms and expressions shall have the meaning respectively assigned to them in the Punjab School Education Board Act, 1969 or the regulations made thereunder.Part-II General
