Section 14 in Bihar Government Servant's Conduct Rules, 1976
14. Gifts.
(1)Save as otherwise provided in these Rules, no Government servant shall, except with the previous sanction of the Government or of the prescribed authority, accept or permit any member of his family or any other person acting on his behalf to accept, any gift.Explanation.-For the purposes of this Rule "gift" includes free transport, free boarding, free lodging or any other service or pecuniary advantage when provided by a person other than a near relative or personal friend having no official dealings with the Government servant but does not include a casual meal, casual gift or other social hospitality.Note.-(i) A Government servant shall avoid accepting lavish hospitality or frequent hospitality from any individual having official dealings with him or from industrial or commercial firm, organisations etc.(ii)Any trowel, key, or other similar articles offered to a Government servant at the laying of the foundation stone or the opening of a public building or any ceremonial function.(2)On occasions, such as weddings, anniversaries, funerals, and religious functions, when the making of a gift is in conformity with the prevailing religious or social practice, a Government servant may accept gift from his near relative but he shall make a report to the Government the value of any such gift exceeds Rs. 500.(3)On such occasions as are specified in sub-rule (2) a Government servant may accept gift from his personal friend having no official dealing with, him, but he shall make a report to the Government if the value of any such gift exceeds Rs. 200.(4)In any other case, a Government servant shall not accept any gift without the sanction of the Government or of the prescribed authority if the value thereof exceeds Rs. 75 in the case of a Government servant holding any Class I or Class II post; and Rs. 25 in the case of a Government servant holding any Class III or Class IV post:Provided that where it is not practicable for a Government servant to obtain the previous sanction of the Government or of the prescribed authority he shall, within one month of acceptance of such gift make a report to the Government or the prescribed authority, as the case may be, stating the circumstances under which such gift was accepted, and if the Government or the prescribed authority does not approve of such acceptance, he shall return the gift to the donor.
