No official or member of any such ministerial or mental establishment employed on any canal shall, unless specially exempted by the State Government from this rule, have any interest in the distribution of water from any of the channels of the canal or purchase or bid for any Government property sold thereon either in his own name or in the name of another person or jointly or in shares with other person nor shall any such official or member of any such ministerial or menial establishment buy or take on lease any land within any area supplied or which can be supplied with water from the canal except with the previous sanction in writing of the Superintending Canal Officer or of the Chief Engineer in the case of an Independent Division,
