Section 91 in U.P. Zila Panchayats Service Rules, 1970
91. Private trade or employment.
- No servant shall, except with the previous sanction of the Mukhya Adhikari, engage directly or indirectly in any trade or business or undertake any other employment :Provided that a servant may, without such sanction, undertake honorary work of a social or charitable nature or occasional work of a literary, artistic or scientific character subject to the condition that his official duties do not thereby suffer and that he informs the Mukhya Adhikari within one month of his undertaking such a work, but he shall not undertake and shall discontinue such work if so directed by the Mukhya Adhikari :Provided also that no sanction shall be given to a servant to act as an insurance agent.
