Section 11 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
11. Gifts.
- Save as otherwise provided under these Rules, no Court employee shall, except with the previous permission of the Registrar General, accept from any person directly or indirectly or permit any member of his/her family or his/her dependents to accept any gift, gratuity or reward of more than a trifling value;Provided that gifts of value reasonable in all circumstances of the case, may be accepted from relations and personal friends or presented to such person on occasions such as weddings, anniversaries, funerals and religious functions when the making or receiving of such gifts is in conformity with the prevailing religious or social customs.
