Section 5 in Rajasthan Civil Services (Conduct) Rules, 1971
5. Employment of near relatives in firms enjoying patronage.
- No Government Servant shall, except with previous sanction of the Government permit his son, daughter or dependent to accept employment with private firms with which he has official dealings, or with other firms having official dealings with the Government.Provided that where the acceptance of the employment cannot await the prior permission of the Government, or is otherwise considered urgent, the matter shall be reported to the Government, and the employment may be accepted provisionally subject to the permission of the Government:Provided further that if the son/daughter or any other dependants of a Government servant accepts any employment with a private firm referred to above without the permission and consent of such Government servant, he shall forthwith report the matter to the Government.
