Section 16 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
16. Gifts.
(1)Save as otherwise provided in these regulations, no employee shall accept, or permit any member of his family or any other person acting on his behalf to accept any gift.Explanations. - The expression 'gift' shall include free transport, boarding, lodging or other service or any other pecuniary advantage provided by any person other than a near relative or personal friends having no official dealings with the employee.Note I:- A casual meal, lift or other social hospitality shall not be deemed to be a gift.Note II:- An employee shall avoid accepting lavish hospitality or frequent hospitality from any individual, industrial or commercial firms, organisations, etc., having official dealings with him.(2)On the occasions such as weddings, anniversaries, funerals or religious functions, when the making of the gift is in conformity with the prevailing religious and social practice, an employee may accept gifts (the value of which does not exceed rupees five thousand or the limit as may be modified from time to time) from his near relatives or from his personal friends having no official dealings with him, but shall make a report to the Commission, if the value of such gift exceeds(i)[ rupees twenty-five thousand in the case of an employee holding any Group 'A' post ; [Substituted by Notification No. G.S.R. 707(E), dated 19.7.2016.](ii)rupees fifteen thousand in the case of an employee holding any Group 'B' post; and(iii)rupees seven thousand five hundred in the case of an employee holding any Group 'C' post.](3)In any other case, an employee shall not accept any gift without the sanction of the prescribed authority if the value exceeds(i)[ rupees one thousand five hundred in the case of employees holding any Group 'A' or Group B' post ; and [Substituted by Notification No. G.S.R. 707(E), dated 19.7.2016.](ii)rupees five hundred in the case of employees holding any Group 'C' or Group 'D' post.](4)Notwithstanding anything contained in sub-regulations (2) and (3), an employee, being a member of the Indian delegation or otherwise, may receive and retain gifts from foreign dignitaries, if the market value of gifts received on one occasion does not exceed rupees one thousand. In all other cases, the acceptance and retention of such gifts shall be regulated by the instructions issued by the Commission in this regard from time to time.(5)An employee shall not accept any gifts from any foreign firm which is either contracting with the Commission or is one with which the employee had, has or is likely to have official dealings. Acceptance of gifts by an employee from any other firm shall be subject to the provisions of sub-regulation. (3).
