Section 15 in M.P. Panchayat Services (Conduct) Rules, 1998
15. Private trade or employment.
(1)No Panchayat Servant shall except with the previous sanction of the Panchayat, engage directly or indirectly in any trade or business or undertake any other employment :Provided that a Panchayat Servant may, without sanction undertake honorary work of a social or charitable nature or occasional work of literary, artistic, or scientific character subject to the condition that his official duties do not thereby suffer, but he shall not undertake or shall discontinue such work if so directed by the Panchayat.Explanation. - Canvassing by a Panchayat Servant in support of the business of the insurance agency or commission agency owned or managed by any other member of his family shall he deemed to be a breach of this sub-rule.(2)Every Panchayat Servant shall report to Panchayat if any member of his family is engaged in a trade or business or owns or manages an insurance agency or commission agency.(3)No Panchayat Servant shall, without the previous sanction of the Secretary or Chief Executive Officer, except in the discharge of his official duties take part in the registration, promotion or management of any bank or other company which is required to be registered under the Companies Act, 1956 (No. 1 of 1956) or tiny law for the time being in force or any Co-operative Society for commercial purposes :Provided that Panchayat Servant may take part in the registration, promotion or management of a Co-operative Society substantially for the benefit of Panchayat Servant, registered under the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) or any other law for the time being in force, or of a literary, scientific or charitable society registered under the Madhya Pradesh Societies Registration Act, 1959 (No. 1 of 1960) or any other corresponding law in force.(4)No Panchayat Servant may accept any unauthorised fee, reward remuneration, honorarium, for any work done by him for any public body or any private person.
