Section 14 in Gujarat Civil Services (Conduct) Rules, 1971
14. Public demonstration or other entertainment in honour of a Government servant.
(1)Save as otherwise provided in this rule, a Government servant shall not except with the previous sanction of Government -(a)receive any complimentary or valedictory address or accept any testimonial presented to him or attend any public meeting or entertainment held in his honour.(b)take part in the presentation of any complimentary or valedictory address or a testimonial to any other Government servant or to any person who had recently quitted service of Government or attend any public meeting or entertainment held in honour of such Government servant or person.(2)Notwithstanding anything contained in sub-rule (1) but subject to the provisions of any general or special order of Government, a Government servant may -(a)at the request of any public body sit for a portrait, bust, or statues not intended for presentation to him.(b)attend a farewell entertainment of a substantially private and informal character held as a mark of regard to himself or to some other Government servant, or to a person who has recently quitted the service of Government on the occassion of the retirement from the service or departure from the district or station, of himself or such other Government servant or persons.(c)attend a simple and inexpensive entertainment arranged by any public body or institution.Note. - Exercise of pressure or influence or any sort on any sort on any Government servant to induce him to subscribe towards any farewell entertainment even if it is of a substantially private or informal character, and the collection of subscriptions from Class III or Class IV employees, under any circumstances for the entertainment of any Government servant not belonging to Class III or Class IV is forbidden.
