Section 10(3) in The M.P. Civil Services (Pension) Rules, 1976
(3)In granting or refusing permission under sub-rule (2) to a pensioner for taking up any commercial employment, the Government shall have regard to the following factors, namely-(a)the nature of the employment proposed to be taken up and the antecedents of the employer;(b)whether his duties in the employment which he proposes to take up might be such as to bring him into conflict with Government;(c)whether the pensioner while in service had any such dealing with the employer under whom he proposes to seek employment as might afford a reasonable basis for the suspicion that such pensioner has shown favours to such employer;(d)whether the duties of the commercial employment proposed involve liason or contact work with Government departments;(e)whether his commercial duties will be such that his previous official position or knowledge or experience under Government could be used to give the proposed employer an unfair advantage;(f)the emoluments offered by the proposed employee; and(g)any other relevant factor.
