Section 4(3) in Gujarat Civil Services (Conduct) Rules, 1971
(3)No Government servant shall in the discharge of his official duties deal with any matter or give sanction any contract to any [(company or firm)] [Words 'Private undertaking' substituted vide GN/GAD No. 76-88/CDR-1276/251-G, dated 15-4-1976.] or any other person if any member of his family is employed in that [(company or firm)] [Words 'Private undertaking' substituted vide GN/GAD No. 76-88/CDR-1276/251-G, dated 15-4-1976.] or under that person or if he or any member of his family is interested in such matter or contract in any other manner and the Government servant shall refer every such matter or contract to his official superior and the matter or contract shall thereafter be disposed of according to the instruction of the authority to whom the reference is made.
