Section 14 in National Housing Bank Employees (Conduct) Regulations, 1994
14. Public demonstrations in honour of National Housing Bank employees.
(1)No employee shall, except with the previous sanction of the competent authority, receive any complimentary or valedictory address or accept any testimonial or attend any meeting or entertainment held in his honour, or in the honour of any other employee of the National Housing Bank :Provided that nothing in this regulation shall apply to:(i)a farewell entertainment of a substantially private and informal character held in honour of the employee of the National Housing Bank on the occasion of his retirement, or transfer, or any person who has recently quitted the service of the National Housing Bank; and(ii)the acceptance of simple and inexpensive entertainment arranged by the association of employees of the National Housing Bank.(2)No employee shall either directly or indirectly exercise pressure or influence on any employee of the National Housing Bank to induce or compel him to subscribe towards any farewell entertainment.
