Section 4(2) in Gujarat Civil Services (Conduct) Rules, 1971
(2)(i)No class I or II officer shall, except with the previous sanction of the Government permit his son or any member of his family to accept employment in any [(company or firm)] [Words 'Private undertaking' substituted vide GN/GAD No. 76-88/CDR-1276/251-G, dated 15-4-1976.] with which he has official dealing or in any other [(company or firm)] [Words 'Private undertaking' substituted vide GN/GAD No. 76-88/CDR-1276/251-G, dated 15-4-1976.] having official dealings with the Government.Provided that where the acceptance of the employment cannot await prior permission of the Government or is otherwise considered urgent, the matter shall be reported to the Government forthwith and the employment may be accepted provisionally subject to the permission of the Government.(ii)A Government servant shall, as soon as he becomes aware of the acceptance by a member of his family of an employment in any [(company or firm)] [Words 'Private undertaking' substituted vide GN/GAD No. 76-88/CDR-1276/251-G, dated 15-4-1976.], intimate such acceptance to the prescribed authority and shall also intimate whether he has or has any official dealing with that [(company or firm)] [Words 'Private undertaking' substituted vide GN/GAD No. 76-88/CDR-1276/251-G, dated 15-4-1976.].Provided, that no such intimation shall be necessary in case of a class I or II officer if he has already obtained the sanction of or sent a report to, the Government under clause (i).
