Section 29 in The Orissa Government Servants' Conduct Rules, 1959
29. Use of conveyances belonging to others.
- No Government servant shall, save in exceptional circumstances, use a conveyance belonging to a private person except when such conveyance is a Public service vehicle and proper fare has been paid for its use, or use a conveyance belonging to a Government servant who is subordinate to him unless he travels with such subordinate officer on duty.Note - The onus of establishing exceptional circumstances and payment of proper fare shall rest on the Government servant.
