Section 19 in National Housing Bank Employees (Conduct) Regulations, 1994
19. Acceptance of gifts etc.
(1)Save as otherwise provided in these regulations, no employee shall accept, or permit any member of his family or any person acting on his behalf to accept any gift.Explanation. - 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 a personal friend having no official dealings with the employee but shall not include a casual meal, lift or other social hospitality.(2)On occasions, such as marriage, anniversaries, funerals or religious functions, when the making of a gift is in conformity with the prevailing religious or social practice, an employee may accept gifts from his near relatives but shall make a report to the competent authority if the value of the gifts exceeds Rs. 500.(3)On such occasions as specified in sub-regulation (2) an employee may also accept gifts from his personal friends having no official dealings with him but he shall make a report to the competent authority if the value of such gifts exceeds Rs. 200/-.(4)In any other case, the employee shall not accept any gifts without the sanction of the competent authority if the value of the gifts exceeds Rs. 75/-: Provided that when more than one gift has been received from the same person or concern within a period of 12 months the matter shall be reported to the competent authority if the aggregate value thereof exceeds Rs. 500/-.(5)No employee shall solicit or accept or permit any member of his family or any person acting on his behalf to solicit or accept any gift from any person or institution having official dealings with the employee.(6)No employee shall(i)give or take or abet the giving or taking of dowry; or(ii)demand directly or indirectly, from the parent or guardian of a bride or bridegroom, as the case may be, any drowy.Explanation. - For the purpose of this regulation, "dowry" has the same meaning as in the Dowry Prohibition Act, 1961 (28 of 1961).
