(a)Save as otherwise provided in these rules, no member of the service or Market Committee servant shall, except with the previous sanction of the Market Committee and the Appointing Authority accept or permit his wife or any other member of his family to accept from any person any gift, the acceptance of which will place him under any form of obligation to the donor.(b)A member of the service or another member of the service, an officer or servant of a Market Committee may accept from any person a complimentary gifts, flowers or fruits or similar articles of trifling, value on any wedding or ceremonial gifts from a friend, the value of which is reasonable in the circumstances of the case.(c)If any question arises whether a gift is of a trifling value or not, or if a member of the service or a Market Committee servant is in any doubt whether a gift offered to him is of a trifling value or not, a reference shall be made to the State Government by the member of the service or to the Director by other officers and servants and the decision of the State Government or the Director, as the case may be, shall be final.Explanation. - (1) Whether or not a gift should be treated as of trifling value shall depend on who the donor is and the circumstances in which the gift is made.(2)A gift exceeding in value one-twentieth of the monthly emoluments of a member of the service or a Market Committee servant or rupees twenty only whichever is less, from a person who is not his relative or his personal friend shall ordinarily be regarded as a gift of trifling value; but a gift from a relative or a personal friend not exceeding in value one-half of such emoluments or rupees two hundred only, whichever is less, on special occasions such as wedding anniversaries, funerals and religious functions shall be regarded as a gift of a trifling value.(d)Members of the service or officer or servant of Market Committee shall not make a habitual use of vehicle and animal belonging to persons other than a member of their family or to travel, free of charges, in any vehicle plying for hire.
