Section 16(3) in Bihar Government Servant's Conduct Rules, 1976
(3)No Government servant shall, without the previous sanction of the Government or except in the discharge of his official duties take part in the registration, promotion or management of any Bank or either company registered under the Indian Companies Act, 1956 or any other law for the time being in force or any co-operative society, the primary object of which is a commercial purpose :Provided that a Government servant may take part in the registration, promotion or management of a co-operative society substantially for the benefit of Government servants registered under the Co-operative Societies Act, 1912 [II of 1912] [Presently Act VI of 1935.] or any other law for the time being in force, or of a literary, scientific or charitable society registered under the Societies Registration Act, 1860 (XXI of 1860) or any corresponding law in force subject to the following conditions, namely-(i)he shall, within a period of one month of his undertaking any such work, report to Government giving full details;(ii)his official duties do not thereby suffer; and(iii)he shall discontinue any such work if so directed by the Government:Provided further, if the undertaking of any such work involves holding of an elective office, he shall not seek election to any such office without the previous sanction of the Government.Explanation.-Canvassing for a candidate or candidates for an elective office referred to in the second proviso shall be deemed to be a breach of this sub-rule.
