Section 5(2) in Bihar Government Servant's Conduct Rules, 1976
(2)No Government servant shall, except with the previous sanction of the Government, permit his son, daughter or other dependent to accept employment in any private undertaking with which he has official dealing or in any other undertaking having official dealing with the Government;Provided that where the acceptance of any employment cannot await the prior permission of the Government or is otherwise considered urgent the matter shall be reported to the Government; and the employment may be accepted provisionally subject to the permission of the Government.
