Section 88 in U.P. Zila Panchayats Service Rules, 1970
88. Lending and borrowing money.
- Except with the previous sanction of the Mukhya Adhikari no servant shall lend money, to, or borrow it from any member or servant of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] or from any other person residing within the limits of the district :Provided that a servant may-(1)make an advance of pay to a private servant or give a loan of a small amount free of interest to any personal friend or relative; or(2)accept a purely temporary loan of a small amount free of interest from a personal friend or relative or operate a credit account with a bona fide banker, or borrow in the ordinary course of business money from a bank, co-operative society or a firm of standing.
