Section 21(1) in Gujarat Civil Services (Conduct) Rules, 1971
(1)No Government servant shall purchase, or bid for, either in person, or by agent, or in his own name, or in the name of any other person, or jointly, or in share with any other person, any property which may under the provision of any law in force is sold or auctioned by or under the orders of Department or office to which he belongs or under which he is employed for the time being.
