Section 15 in Bihar Judicial Officer's Conduct Rules, 2017
15. Public demonstrations in honour of Judicial Officer.
(1)No Judicial Officer shall, except with the previous sanction of the High Court, receive any complementary or valedictory address or accept any testimonial or attend any meeting or entertainment held in his honour, or in the honour of any other Judicial Officer :Provided that nothing in this rule shall apply to-(i)a farewell entertainment of a substantially private and informal character held in honour of any Judicial Officer on the occasion of his retirement or transfer of any person who has recently quitted the service of any Government; or(ii)the acceptance of simple and inexpensive entertainments arranged by public bodies or institutions.(2)No Judicial Officer shall exercise pressure of any short on any Judicial Officer to induce him to subscribe towards any farewell entertainment even if it is of a substantially private and informal character.
