Section 15 in Rajasthan Civil Services (Conduct) Rules, 1971
15. Gifts.
(1)Save as otherwise provided in these rules no Government servant shall accept or permit any member of his family or any person acting on his behalf to accept any gift.Explanation. - The expression 'Gift' shall include free transport, boarding, loading or other service or any other pecuniary advantage when provided by any person other than a near relative or personal friend having no official dealing with the Government servant.Note (i) A casual meal, lift or other social hospitability shall not be deemed to be a gift.Note (ii) A Government servant shall avoid accepting lavish hospitality or frequent hospitability from any individual having official dealing with him or from industrial or commercial firms, organizations, etc.(2)On occasions, such as wedding, anniversaries, funerals or religious functions, when the making of a gift is in conformity with the prevailing religious or social practice, a Government servant may accept gifts from his near relatives but he shall make a report to the Government if the value of any such gifts exceeds -(i)[ Rs. 1000/- in the case of a Government servant holding any State service post; [Substituted by Notification No. G.S.R. 55, dated 17.8.2001.](ii)Rs. 500/- in the case of a Government servant holding any subordinate service post or ministerial service post; and(iii)Rs. 200/- in the case of a Government servant holding any class IV service post.](3)On such occasions as are specified is sub-rule (2), a Government servant may accept gift from his personal friends having no official dealing with him, but he shall make a report to the Government if the value of any such gift exceeds -(i)[ Rs. 400/- in the case of a Government servant holding any State service post; [Substituted by Notification No. G.S.R. 55, dated 17.8.2001.](ii)Rs. 200/- in the case of Government servant holding any subordinate service post or ministerial service post; and(iii)Rs. 100/- in the case of a Government servant holding any class IV service post.](4)In any other case, a Government servant shall not accept any gift without the sanction of the Government if the value thereof exceeds -(i)[ Rs. 150/- in the case of a Government servant holding any State service post; [Substituted by Notification No. G.S.R. 55, dated 17.8.2001.](ii)Rs. 50/- in the case of a Government servant holding any subordinate or ministerial or class IV service post.]
