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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(5)(ii) in Bihar Government Servant's Conduct Rules, 1976

(ii)No Government servant shall permit any member of his family except with the previous sanction of the Government to enter into any transaction of the nature referred to in the foregoing sub-rule, and where a Government servant is unable to prevent a member of his family from entering into any such transaction, he shall make a report to that effect to the Government.