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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2)(i) in The Punjab School Education Board Employees (Conduct) Regulations, 1978

(i)No Board's employee shall except with the previous sanction of the Chairman, permit his son, daughter or other dependent to accept employment in any company or firm with which he has official dealings or in any other company or firm having official dealings with the Board :