Section 16(1) in Bihar Judicial Officer's Conduct Rules, 2017
(1)No Judicial Officer shall except with the previous sanction of the High Court engage directly or indirectly, in any trade or business or undertake any employment.Provided that a Judicial Officer may, without such sanction, undertake honorary work of a social or charitable nature or occasional work of a literary, artistic or scientific character, subject to the condition that-(i)he shall within a period of one month of his undertaking any such work report to High Court giving full details;(ii)his official duties do not thereby suffer: and(iii)he shall discontinue any such work, if so directed by the High Court:Provided further that, if the undertaking of any such work involves holding of an elective office, he shall not seek election to nay such office without the pervious sanction of the High CourtExplanation. - Canvassing by a Judicial Officer in support of the business of insurance agency, Commission agency, owned of managed by any member of his family shall be deemed to be a breach of this sub-rule.
