Section 15 in The U.P. Government Servant's Conduct Rules, 1956
15. [ Private trade or employment. [Substituted by Notification No. 13/V/98-Ka-1-1998, dated 17th October, 1998, published in U.P. Gazette, (Extraordinary), Part 4, Section (Ka), dated 17th October, 1998.]
- No Government servant shall, except with the previous sanction of the Government, engage directly or indirectly in any trade, business or undertake any employment:Provided that a Government servant may, without such sanction undertake honorary work of a social or charitable nature or occasional work of a literary, artistic or scientific character, subject to the condition that his official duties do not thereby suffer and that he informs his Head of Department, and when he is himself the Head of the Department, the Government, within one month of his undertaking, of such a work, but he shall not undertake, or shall discontinue, such work if so directed by the Government:Provided further that in case a member of the family of a Government servant undertakes private trade or private employment, the information of such trade or employment shall be given to the Government by the Government servant.]
