Section 22 in The U.P. Government Servant's Conduct Rules, 1956
22. [ Lending and borrowing. [Rule 22 Substituted by Notification No. 9/7/78-Karmik-1, dated 20-11-1980.]
(1)No Government servant shall, except with the previous sanction of the appropriate authority, lend money to any person at interest or in a manner whereby return in money or in kind is charged or paid :Provided that a Government servant may make an advance of pay to a private servant, or give a loan of a small amount free of interest to a personal friend or relative.(2)[ No Government servant shall, save in the ordinary course of business with a bank, cooperative Society or a firm, or otherwise, place himself under pecuniary obligation to any person within the local limits of his authority, nor shall he permit any member of his family, except with the previous sanction of the appropriate authority, to enter into any such transactionsProvided that a Government servant may accept a purely temporary loan not exceeding in value the amount of his two months' basic pay free of interest, from a personal friend or relative or operate a credit account with a bona fide tradesman.](3)Where a Government servant is appointed or transferred to a post of such a nature as to involve him in the breach of any of the provisions of sub-rule (1) or sub-rule (2), he shall forthwith report the circumstances to the appropriate authority, and shall thereafter act in accordance with such orders as may be passed by the appropriate authority.(4)The appropriate authority in the case of Government servant who are Gazetted Officers shall be Government and in other cases, the Head of the office.]
