- No Government servant shall enter into any pecuniary arrangement with another Government servant or any other person so as to afford any kind of advantage to either both of them in any unauthorised manner or against the specific or implied provisions of any rule for the time being in force.Illustration(1)A is a senior clerk in an office and is due for officiating promotion. A is diffident of discharging his duties satisfactorily in the officiating post. B, a junior clerk, privately offers, for a pecuniary consideration, to help A. A and B accordingly enter into pecuniary arrangements. Both would thereby infringe the rule.(2)If A, the superintendent of an office, proceeds on leave, B, the senior most assistant in the office, will be given a chance to officiate. If A proceeds on leave, after entering into an arrangement with B for a share in the officiating allowance. A and B both would commit a breach of the rule.]
