Section 28(1) in The U.P. Government Servant's Conduct Rules, 1956
(1)A is a senior clerk in an office and is due for officiating promotion. A is diffident of discharging his duties satisfactorily in the officiating post. B, a junior clerk, privately offers, for a pecuniary consideration, to help A. A and B accordingly enter into pecuniary arrangements. Both would thereby infringe the rule.
