Section 5(2) in The U.P. Government Servant's Conduct Rules, 1956
(2)It shall be the duty of every Government servant to endeavour to prevent any member of his family from taking part in, subscribing in aid of, or assisting in any other manner, any movement or activity which is, or tends directly or indirectly to be, subversive of the Government as by law established and where a Government servant fails to prevent a member of his family from taking part in, or subscribing in aid of, or assisting in any other manner, any such movement or activity, he shall make a report to that effect to the Government.IllustrationA is Government servant.B is 'member of the family' of A, as defined in Rule 2 (c).M is a movement or activity which is, or tends directly or indirectly to be, subversive of Government as by law established.A becomes aware that B's association with M is objectionable under the provisions of the sub-rule. A should prevent such objectionable association of B. If A fails to prevent such association of B, he should report the matter to the Government.If any question arises whether any movement or activity falls within the scope of this rule, the decision of the Government thereon shall be final.
