Section 19(1) in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
(1)Subject to the provisions of sub-regulation (2), no employee shall, except with the previous sanction of the Chief Executive Officer(a)engage directly or indirectly in any trade or business; or assist directly or indirectly in the promotion of a society or trust or cooperative society receiving financial assistance from the Commission or Khadi and Village Industries Board;(b)negotiate for, or undertake, any other employment; or(c)hold an elective office, or canvass for a candidate or candidates for an elective office, in any body, whether incorporated or not; or(d)canvass in support of any business of insurance agency, commission agency, etc. owned or managed by any member of his family; or(e)take part except in the discharge of his official duties, in the registration, promotion or management of any Bank or other Company registered or required to be registered, under the Companies Act, 1956 (1 of 1956) or any other law for the time being in force, or of any Co-operative society for commercial purposes;(f)participate in or associate himself in any manner in the making of(i)a sponsored media (radio or television) programme; or(ii)a media programme commissioned by Government media but produced by a private agency; or(iii)a privately produced media programe including video magazine:Provided that no previous permission shall be necessary in case where the employee participates in a programme produced or commissioned by Government media in his official capacity.
