Section 11 in Dr. M.G.R. Medical University, Tamil Nadu, Employees Conduct Statutes
11. Gifts.
(a)No employee shall accept or permit any member of his family or an person acting on his behalf of accept any gift except gifts of a value not exceeding Rs. 400 (rupees four hundred only).(b)On occasions such as weddings, anniversaries, funerals or religious when the making of a gift is in conformity with the prevailing practice or in other cases in accordance with the laws, an employee may accept gifts from his relatives;Provided that the employee be requested to obtain and produce evidence for the gift tax paid by the donee for the gifts of value exceeding Rs. 20,000 (rupees twenty thousand only).(c)In any other case, an employee shall not accept any gift without the sanction of the University if the value thereof exceeds one half of the monthly emoluments of the employee.
