Section 14 in Bihar Judicial Officer's Conduct Rules, 2017
14. Gift.
(1)Save as otherwise provided in these rules, no Judicial Officer shall, except with the pervious sanction of the High Court accept or permit any member of his family or any other person acting on his behalf to accept, any gift.Explanation. - For the purpose of this rule "gift" includes free transport, free boarding free lodging or any other service of pecuniary advantage when provided by a person other than a near relative or personal friend having no official dealings with the Judicial Officer but dose not included a casual meal, casual gift or other social hospitality(2)On occasion, such as weddings, anniversaries, funerals and religious functions, when the making of gift in conformity with the prevailing religious or social practice, a Judicial Officer may accept gift from his near relative but he shall make a report to the High Court if the value of any such gift exceeds Rs. 20000.(3)On such occasions as are specified in sub-rule (2) a Judicial Officer may accept gift from his personal friend having no official dealing with him, but he shall make a report to High Court if the value of any such gift exceeds Rs. 10000.(4)In any other case a Judicial Officer shall not accept any gift without the sanction of the High Court if the value thereof exceeds Rs. 5000:Provided that where it is not practicable for a Judicial Officer to obtain the previous sanction of the High Court he shall, within one month of acceptance of such gift make a report to the High Court as the case may be, stating the circumstances under which such gift was accepted, and if the High Court doses not approve of such acceptance, he shall return the gift to the donor.(5)Notwithstanding anything contained in sub-rule (2) and (3) a Judicial Officer, being a member of the Indian delegation or otherwise, may receive and retain gifts from foreign dignitaries, if the market value of gift received on one occasion doses not exceed rupees ten thousand. In all other cases, the acceptance and retention of such gifts shall be regulated by, the instructions issued by the High Court in this regard from time to time.(6)A Judicial Officer shall not accept any gifts form any foreign firm or any other person, who has or is likely to have litigation before his Court.
