Section 17(2) in The Orissa Government Servants' Conduct Rules, 1959
(2)No Government servant shall, except with the previous sanction of the Government take part in the registration, promotion or management of any Bank or other company registered under the Indian Companies Act, 1956 or any other law for the time being in force :[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 or of a literary, scientific or charitable society registered under the Societies Registration Act 21 of 1960 or any corresponding law in force, subject to the following conditions namely :(i)he shall within one month of his taking part in any such activity, report to the Government giving full details;(ii)his official duties do not thereby suffer ; and(iii)he shall discontinue taking part in any such activities, if so directed by the Government:]Provided further that if taking part in any such activity involves holding of an elective office, he shall not seek election to any such office without the previous sanction of the Government.
