Section 18(b) in Gujarat Civil Services (Conduct) Rules, 1971
(b)Where any civil proceedings are instituted or are in progress against a Government servant for recovery of an amount exceedings ten times his monthly emoluments or for damages arising out of any breach of trust or mis-appropriation of money or fraud alleged to have been committed by such Government servant, the Government servant shall inform Government or the Head of the Department or Office concerned about such proceedings by submitting a report in writing stating briefly the facts leading to such proceedings.
