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State of Uttar Pradesh - Section
Section 18 in The U.P. Government Servant's Conduct Rules, 1956
18. Guardianship of minors.
- A Government servant may not, without the previous sanction of the appropriate authority, act as legal guardian of the person or property of a minor other than his dependent.Explanation. - (1) A dependant for the purpose of this rule means a Government servant's wife, children and step-children and children's children and shall also include his parents, sisters, brothers, brother's children and sister's children living with him and wholly dependent upon him.| For a Head of department: | |
| Divisional Commissioner or a Collector. | The State Government. |
| For a District Judge. | The Administrative Judge of the High Court. |
| For the Government servant. | The Head of Department concerned. |