Section 90 in U.P. Zila Panchayats Service Rules, 1970
90. Investments other than in immovable property.
- A servant shall not make or allow any member of his family to make any investment other than an investment in immovable property permitted by rule or in banks, recognized securities or societies, which give him such private interest in matter with which his public duties are connected as would embarrass or influence him in the discharge of his duties, nor shall he speculate in stocks, shares or other securities.
