Section 15(2) in Rajasthan Civil Services (Conduct) Rules, 1971
(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.]
