(a)Fees. - Subject to any rules made under rule 46-A and rule 47, a government servant may be permitted, if this can be done without determinant to his official duties and responsibilities, to perform a specified service, or series of services, for a private person or body, or for a public body including a body administering a local fund, and to receive as remuneration therefor, if the service be material, a non-recurring or recurring fee.
