Section 4(2) in The M.P. Civil Services (Conduct) Rules, 1965
(2)(i)No Class I or Class II Officer shall except with the previous sanction of the Government, permit his son, daughter or other dependent to accept employment in any [company or firm] [Substituted by Notification No. 5-2-76-3-I, dated 30-6-1976.] with which he has official dealings or in any other [company or firm] [Substituted by Notification No. 5-2-76-3-I, dated 30-6-1976.] having official dealings with the Government :Provided that where the acceptance of the employment cannot await prior permission of the Government or is otherwise considered urgent, the matter shall be reported to the Government; and the employment may be accepted provisionally subject to the permission of the Government.(ii)A Government servant shall, as soon as he becomes aware of the acceptance by a member of his family of an employment in any [company or firm] [Substituted by Notification No. 5-2-76-3-I, dated 30-6-1976.] intimate such acceptance to the prescribed authority and shall also intimate whether he has or has had any official dealings with the [company or firm] [Substituted by Notification No. 5-2-76-3-I, dated 30-6-1976.] :Provided that no such intimation shall be necessary in the case of Class I or Class II Officer if he has already obtained the sanction of, or sent a report to the Government under clause (i).
