Section 13(1) in Gujarat Civil Services (Conduct) Rules, 1971
(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.
