Section 13 in Gujarat Civil Services (Conduct) Rules, 1971
13. Gifts.
(1)Save as otherwise provided in these rules, no Government servant shall accept, or permit any member of his family, or any [(other)] [Inserted vide GN. GAD No. GS. 78-88/CDR-1276-251-G, dated 15-4-1976.] person acting on his behalf, to accept any gift.Explanation. - (i) The expression 'gift' shall, include free transport, boarding lodging or other service or any other pecuniary advantage when provided by any person other than a near relative, or personal friend having no official dealings with the Government servant.Note I. - A casual meal, lift or other social hospitality shall not be deemed to be a gift.Note II. - Government servant shall avoid accepting lavish hospitality or frequent hospitality from any individual having official dealing with him or from industrial or commercial firms, organisations etc.(ii)For the purpose of this rule, any trowel, key, other similar articles offered to a Government servant at the laying of the foundation stone or the opening of a public building or any ceremonial function shall be deemed to be a gift.(2)[ On occasion such as weddings, anniversaries, funerals or religious function, when the making of a gift is in confirmity with the prevailing religious or social practice, a Government servant or any member of his family or any person acting on his behalf may accept gift from near relatives or from personal friends having no official dealing with the Government servant but the Government servant shall make a report to the Government if the value of any such gift exceeds -(i)Rs. 7,000/- (Rupees seven thousand) in the case of a Government servant holding any Class I post ;(ii)Rs. 4,000/- (Rupees four thousand) in the case of a Government servant holding any Class II post ;(iii)Rs. 2,000/- (Rupees two thousand) in the case of a Government servant holding any Class III post ; and(iv)Rs. 1,000/- (Rupees one thousand) in the case of a Government servant holding any Class IV post.(3)In any other case, a Government servant shall not accept or permit any member of his family or any other person acting on his behalf to accept any gift without the sanction of the Government if the value thereof exceeds -(i)Rs. 1,500/- (Rupees one thousand five hundred) in case of a Government servant holding any Class I or Class II post ; and(ii)Rs. 500/- (Rupees five hundred) in the case of a Government servant holding any Class III or Class IV post.]
