Section 16 in Bihar Government Servant's Conduct Rules, 1976
16. Private trade or employment.
(1)No Government servant shall except with the previous sanction of the Government, engage directly or indirectly, in any trade or 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-(i)he shall, within a period of one month of his undertaking any such work, report to Government giving full details;(ii)his official duties do not thereby suffer; and(iii)he shall discontinue any such work, if so directed by the Government:Provided further that, if the undertaking of any such work involves holding of an elective office, he shall not seek election to any such office without the previous sanction of the Government.Explanation I.-Canvassing by a Government servant in support of the business of insurance agency, Commission agency, owned or managed by any member of his family shall be deemed to be a breach of this sub-rule.Explanation II.-Canvassing for a candidate or candidates for an elective office referred to in the second proviso, shall be deemed to be a breach of this sub-rule.(2)Every Government servant shall report to the Government if any member of his family is engaged in trade or business or owns or manages an Insurance commission agency.(3)No Government servant shall, without the previous sanction of the Government or except in the discharge of his official duties take part in the registration, promotion or management of any Bank or either company registered under the Indian Companies Act, 1956 or any other law for the time being in force or any co-operative society, the primary object of which is a commercial purpose :Provided that a Government servant may take part in the registration, promotion or management of a co-operative society substantially for the benefit of Government servants registered under the Co-operative Societies Act, 1912 [II of 1912] [Presently Act VI of 1935.] or any other law for the time being in force, or of a literary, scientific or charitable society registered under the Societies Registration Act, 1860 (XXI of 1860) or any corresponding law in force subject to the following conditions, namely-(i)he shall, within a period of one month of his undertaking any such work, report to Government giving full details;(ii)his official duties do not thereby suffer; and(iii)he shall discontinue any such work if so directed by the Government:Provided further, if the undertaking of any such work involves holding of an elective office, he shall not seek election to any such office without the previous sanction of the Government.Explanation.-Canvassing for a candidate or candidates for an elective office referred to in the second proviso shall be deemed to be a breach of this sub-rule.(4)No Government servant shall hold a lottery for the disposal of his property or for any other purpose, except with the previous permission of the Government.(5)No Government servant may accept any fee for any work done by him for any public body or any private person without the sanction of the Government or the prescribed authority.
