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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003

(2)On the occasions such as weddings, anniversaries, funerals or religious functions, when the making of the gift is in conformity with the prevailing religious and social practice, an employee may accept gifts (the value of which does not exceed rupees five thousand or the limit as may be modified from time to time) from his near relatives or from his personal friends having no official dealings with him, but shall make a report to the Commission, if the value of such gift exceeds
(i)[ rupees twenty-five thousand in the case of an employee holding any Group 'A' post ; [Substituted by Notification No. G.S.R. 707(E), dated 19.7.2016.]
(ii)rupees fifteen thousand in the case of an employee holding any Group 'B' post; and
(iii)rupees seven thousand five hundred in the case of an employee holding any Group 'C' post.]