Section 13(2) in Gujarat Civil Services (Conduct) Rules, 1971
(2)[ On occasion such as weddings, anniversaries, funerals or religious function, when the making of a gift is in confirmity with the prevailing religious or social practice, a Government servant or any member of his family or any person acting on his behalf may accept gift from near relatives or from personal friends having no official dealing with the Government servant but the Government servant shall make a report to the Government if the value of any such gift exceeds -(i)Rs. 7,000/- (Rupees seven thousand) in the case of a Government servant holding any Class I post ;(ii)Rs. 4,000/- (Rupees four thousand) in the case of a Government servant holding any Class II post ;(iii)Rs. 2,000/- (Rupees two thousand) in the case of a Government servant holding any Class III post ; and(iv)Rs. 1,000/- (Rupees one thousand) in the case of a Government servant holding any Class IV post.
