Section 15(1) in Rajasthan Civil Services (Conduct) Rules, 1971
(1)Save as otherwise provided in these rules no Government servant shall accept or permit any member of his family or any person acting on his behalf to accept any gift.Explanation. - The expression 'Gift' shall include free transport, boarding, loading or other service or any other pecuniary advantage when provided by any person other than a near relative or personal friend having no official dealing with the Government servant.Note (i) A casual meal, lift or other social hospitability shall not be deemed to be a gift.Note (ii) A Government servant shall avoid accepting lavish hospitality or frequent hospitability from any individual having official dealing with him or from industrial or commercial firms, organizations, etc.
