Section 16(7) in Gujarat Civil Services (Conduct) Rules, 1971
(7)This rule may, in the case of Class IV servants be relaxed in exceptional cases at the discretion of the Head of Office, and in so far as it relates to the lending to or borrowing by Government servants from the cooperative societies registered under any law for the time being in force shall be usbject ot any general or special restrictions or relaxations made or permitted by Government.
