Section 16 in The U.P. Government Servant's Conduct Rules, 1956
16. [ Registration, promotion and management of companies. [Substituted by Notification No. 9/7/78-Karmik-1, dated 20-11-1980.]
- No Government servant shall, except with the previous sanction of the Government, take part in the registration, promotion or management of any bank or other company registered under Indian Companies Act, 1956, or under any other law for the time being in force :Provided that a Government servant may take part in the registration, promotion or management of a cooperative society registered under the U.P. Co-operative Societies Act, 1965 (U.P. Act XI of 1966), or under any other law for the time being in force, or of a literacy, scientific or charitable society registered under the Societies Registration Act, 1860 (Act XXI of 1860) or under any corresponding law in force but he will not take part in, or associate himself with the collection of funds or raising subscriptions of selling shares or any other financial transaction of such society :Provided further that, if a Government servant attends any bigger cooperative society or body as a delegate of any co-operative, he will not seek election for any post of that bigger society or body. He may take part in such election only for purposes of casting his vote].
