Section 14 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
14. Investment, lending or borrowing.
(1)No Court employee shall speculate in any investment.Explanation. - The habitual purchase or sale of securities of a notoriously fluctuating value shall be deemed to be speculation in investments within the meaning of this Sub-Rule.(2)No Court employee shall make or permit his/her wife/husband or dependent children to make any investments likely to embarrass or influence him/her in the discharge of his/her official duties.(3)No Court employee shall, save in the ordinary course of business with a Bank or a firm of standing, borrow money from otherwise place himself/herself, under pecuniary obligations, nor shall he/she permit any member of his/her family, except with the previous permission of the Registrar General, to enter into any such transactions.Provided that a Court employee may accept a purely temporary loan of a small amount from a personal friend or relative or operate a credit account with a bona fide tradesman.
