Section 16(1) in Bihar Government Servant's Conduct Rules, 1976
(1)No Government servant shall except with the previous sanction of the Government, engage directly or indirectly, in any trade or business or undertake any employment.Provided that a Government 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-(i)he shall, within a period of one month of his undertaking any such work, report to Government giving full details;(ii)his official duties do not thereby suffer; and(iii)he shall discontinue any such work, if so directed by the Government:Provided further that, if the undertaking of any such work involves holding of an elective office, he shall not seek election to any such office without the previous sanction of the Government.Explanation I.-Canvassing by a Government servant in support of the business of insurance agency, Commission agency, owned or managed by any member of his family shall be deemed to be a breach of this sub-rule.Explanation II.-Canvassing for a candidate or candidates for an elective office referred to in the second proviso, shall be deemed to be a breach of this sub-rule.
