Section 20 in The U.P. Government Servant's Conduct Rules, 1956
20. Speculation.
(1)No Government servant shall speculate in any investment.Explanation. - (1) The habitual purchase or sale of securities of a notoriously fluctuating value shall be deemed to be a speculation in investment within the meaning of this rule.(2)If any question arises whether a security or investment is of the nature referred to in sub-rule (1), the decision of the Government thereon shall be final.
