Section 4(1) in The Assam Civil Services (Conduct) Rules, 1965
(1)Save as otherwise provided in these Rules, no Government servant shall accept, or permit any member of his family or any person acting on his behalf to accept, any gift.Explanation. - The expression "gift" shall include free transport, boarding, lodging or other service or any other pecuniary advantage when provided by any person other than a near relative or personal friend having no official dealings with the Government servant.Note (1) - A casual meal, lift or other social hospitality shall not be deemed to be a gift.Note (2) - A Government servant shall avoid accepting lavish hospitality or frequent hospitality from any individual having official dealings with him or from industrial or commercial firms, organisations, etc.
