Section 16 in The M.P. Civil Services (Conduct) Rules, 1965
16. [ Private business or employment. [Substituted by Notification No. F-C-5-1-96-3-EK, dated 25th May, 2000.]
(1)No Government servant shall, subject to the provisions of sub-rule (2), without prior approval of the Government-(a)engage himself/herself in any business or trade, directly or indirectly; or(b)do any other service; or(c)hold any post in any body, whether it be a corporate body or non-corporate body, or canvass for any candidate/candidates for any election; or(d)canvass in support of any business of any insurance company, commission agency etc. owned or managed by any member of his/her family; or(e)except in connection with his official duties, take part in promoting or managing any bank or any other company, which is registered under the Companies Act, 1956 (No. 1 of 1956) or under any other law for the time being in force or any co-operative society established for commercial purposes.(2)Any Government servant may, without obtaining prior permission of the Government-(a)take part in any activities of social or charitable nature; or(b)take part in any occasional activities of literary, artistic or scientific nature; or(c)take part in sports activities as an amateur; or(d)take part in the registration, promotion, or management of any literary, scientific or charitable society or clubs or similar other organisations (wherein holding of any election post is not involved), whose aims or objects relate to promotion of any games/sports activities or activities of cultural or recreational nature and which are registered under the Madhya Pradesh Societies Registration Act, 1973 (No. 44 of 1973) or under any other law for the time being in force; or(e)take part in the registration, promotion or management of any co-operative societies which are registered under the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) or under any other law for the time being in force and which are established substantially for the benefit of the Government servant (wherein holding of any election post is not involved):Provided that-(i)he/she shall stop taking part in such activities, if he/she is directed to do so by the Government; and(ii)in the cases coming under clauses (d) and (e) of this sub-rule, his/her official duties shall not be affected adversely within one month after taking part in such activities he/she shall send a report to the Government giving the particulars of the nature of his/her participation;(3)If any member of the family of any Government servant is engaged in any business or trade or if any member of his/her family owns or manages any insurance agency or commission agency, he/she shall report to the Government;(4)Unless otherwise provided by any general or special orders of the Government, no Government servant shall accept any prescribed fee if for any work done by him/her in any private institution or public body or private person, without obtaining approval of the authority.Explanation. - For the purpose of this sub-rule, the word "fee" shall have the same meaning as assigned to it in Rule 48 (a) of the Madhya Pradesh Fundamental Rules.]
