Section 16(2) in The M.P. Civil Services (Conduct) Rules, 1965
(2)Any Government servant may, without obtaining prior permission of the Government-(a)take part in any activities of social or charitable nature; or(b)take part in any occasional activities of literary, artistic or scientific nature; or(c)take part in sports activities as an amateur; or(d)take part in the registration, promotion, or management of any literary, scientific or charitable society or clubs or similar other organisations (wherein holding of any election post is not involved), whose aims or objects relate to promotion of any games/sports activities or activities of cultural or recreational nature and which are registered under the Madhya Pradesh Societies Registration Act, 1973 (No. 44 of 1973) or under any other law for the time being in force; or(e)take part in the registration, promotion or management of any co-operative societies which are registered under the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) or under any other law for the time being in force and which are established substantially for the benefit of the Government servant (wherein holding of any election post is not involved):Provided that-(i)he/she shall stop taking part in such activities, if he/she is directed to do so by the Government; and(ii)in the cases coming under clauses (d) and (e) of this sub-rule, his/her official duties shall not be affected adversely within one month after taking part in such activities he/she shall send a report to the Government giving the particulars of the nature of his/her participation;
