Section 13 in M.P. Panchayat Services (Conduct) Rules, 1998
13. Gifts.
(1)Save as otherwise provided in these rules, no Panchayat Servant shall accept or permit any member of his family or any other person acting on his behalf, to accept any gift.Explanation. - The expression "gift" shall include free transport boarding or lodging or other service or any other pecuniary' advantage when provided by any person other than a near relative or personal friend having no official dealing with the Panchayat Servant.(2)On occasion such as wedding anniversaries, funerals or religious unctions, when the making of a gift is conformity with the prevailing religious or social practice, a Panchayat Servant may accept gifts From his near relative but he shall make a report to the Chief Executive Officer except small gilt.(3)No Panchayat Servant shall,-(i)give or take or abet the giving or taking of dowry; or(ii)demand, directly or indirectly from the parent or guardian of a bride or bridegroom, as the case may be, any dowry.
