Section 12 in Andhra Pradesh Civil Services (Conduct) Rules, 1964
12. Private employment:
- No Government employee shall, except with the previous sanction of Government, negotiate for or undertake any employment or work other than that connected with his official duties :Provided that a Government employee may, without such sanction, participate in sports activities as an amateur, undertake honorary work of a social or charitable nature, or occasional work of literary, artistic or scientific character or any examinership on remuneration, offered therefor by the Union Public Service Commission, Institute of Secretariat Training & Management of Government of India, the Andhra Pradesh Public Service Commission, the State Board of Technical Education and Training or the Board of Secondary Education, Andhra Pradesh, or by any of the four Universities in the State of Andhra Pradesh, the Board of Intermediate Education, Andhra Pradesh, subject to the condition that such work or examinership does not interfere with his official duties; but he shall not undertake or shall discontinue such work; or examinership, if so directed by Government.
