Section 16(4) in The M.P. Civil Services (Conduct) Rules, 1965
(4)Unless otherwise provided by any general or special orders of the Government, no Government servant shall accept any prescribed fee if for any work done by him/her in any private institution or public body or private person, without obtaining approval of the authority.Explanation. - For the purpose of this sub-rule, the word "fee" shall have the same meaning as assigned to it in Rule 48 (a) of the Madhya Pradesh Fundamental Rules.]
