Section 19 in The Orissa Government Servants' Conduct Rules, 1959
19. Investments, lending and borrowing.
(1)No Government servant shall speculate in any investment.Explanation - The habitual purchase or sale of securities of a notoriously fluctuating value shall be deemed to be speculation in investments within the meaning of this sub-rule.(2)No Government servant shall make, or permit any member of the family to make any investment likely to embarrass or influence him in the discharge of his official duties and where a Government servant falls to prevent a member of his family from making an investment of this nature, he shall make a report to the effect to the Government forthwith.(3)If any question arises whether a security or investment is of the nature referred to in Sub-rule (1) or Sub-rule (2) the matter shall be referred to the Government or any officer authorised by it in this behalf and the decision of the Government thereon shall be final.(4)No Government servant shall, except with the previous sanction of the Government, lend money to any person possessing land or valuable property within the local limits of his authority, or at interest to any person:Provided that a Government servant may make an advance of pay to a private servant, or give a loan of small amount free of interest to a personal friend or relative, even if such person possesses land within the local limits of his authority.(5)No Government servant shall have in the ordinary courses of business with a Bank or firm of a standing borrow money from, or otherwise place himself under pecuniary obligation to any person within the local limits of his authority not shall he permit any member of his family, except with the previous sanction of the Government to enter into any such transaction:Provided that a Government servant may accept a purely temporary loan of small amount, free of interest, from a personal friend or relative or operate a credit account with a bona fide tradesman.Note-A pecuniary obligation means not only obligation arising out of a cash transaction, but also the acceptance without consideration of any service or facility other than trifling value.(6)When a Government servant is appointed or transferred to a post of such a nature as to involve him in the breach of any of the provisions of Sub-rule (4) or Sub-rule (5) he shall forthwith report the circumstances to the Government, and shall thereafter act in accordance with such orders as may be passed by the Government.
