Any government servant is eligible to receive without special permission-(a)the premium awarded for an essay or plan in public competition;(b)any reward offered for the arrest of a criminal or for information or special service in connexion with the administration of justice;(c)any reward payable in accordance with the provisions of any Act or regulation or rules framed thereunder;(d)any reward sanctioned for services in connexion with the administration of the customs and excise law; and(e)any fees payable to a government servant for duties which he is required to perform in his official capacity under any special or local law or by order of Government.
