Section 18 in Gujarat Civil Services (Conduct) Rules, 1971
18. Government servant to inform Government about Criminal or Civil proceedings against him.
(a)Whereas any criminal proceedings are instituted or are in progress against a Government servant conserning an offence which is alleged to have been committed by him while acting or purporting to act in the discharge of his official duty or which involves moral turpitude or which is punishable with imprisonment for a term of one year or more, or(b)Where any civil proceedings are instituted or are in progress against a Government servant for recovery of an amount exceedings ten times his monthly emoluments or for damages arising out of any breach of trust or mis-appropriation of money or fraud alleged to have been committed by such Government servant, the Government servant shall inform Government or the Head of the Department or Office concerned about such proceedings by submitting a report in writing stating briefly the facts leading to such proceedings.
