Section 14 in The Orissa Government Servants' Conduct Rules, 1959
14. Gift.
(1)Save as otherwise provided in these rules, no Government servant shall except with the previous sanction of the Government accept or permit any member of his family to accept any gift whatsoever from any person who is not a close relation of the family.Explanation - For the purpose of this sub-rule any trowel, key or 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)A Government servant may accept or permit any member or his family to accept a gift of a reasonable value from personal friends on ceremonial occasions such as the functions connected with birth, death or marriage when the making or receiving such gifts is in conformity with the prevailing religious or social customs.(3)A Government servant may accept or permit any member of his family to accept gifts of trifling value from personal friends on other occasions.(4)If any question arises whether a gift is of reasonable or trifling value, or where a Government servant is in any doubt whether a gift is of a reasonable or trifling value or not, reference shall be made to the Government by such Government servant and the decision of Government thereon shall be final.Explanation - Whether or not a gist should be treated as of a reasonable or trifling value shall depend on the social and economic standing of both the donor and the donee and the circumstances in which the gift is made. A gift exceeding Rs. 20 in value from a person who is not a close relation shall ordinarily be regarded as a gift not of trifling value.(5)Nothing in this rule shall be deemed to prevent any Government servant sitting at the request of any public body for a portrait, bust or statue, not intended for presentation to him.
