Section 18 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
18. Public demonstrations in honour of employees.
- No employee shall, except with the previous sanction of the Commission, receive any complimentary or valedictory address, or accept any testimonial, or attend any meeting or entertainment held in his honour; or in the honour of any other employee :Provided that nothing in this regulation shall apply to-(i)a farewell entertainment of a substantially private and informal character held in honour of an employee or any other employee on the occasion of his transfer or retirement or any person how has recently quitted the service of the Commission; or(ii)the acceptance of simple and inexpensive entertainments arranged by public bodies or institutions.Note. - Exercise of pressure or influence of any sort on any employee to induce him to subscribe towards any farewell entertainment if it is of a substantially private or informal character and the collection of subscriptions from Group 'C' or Group 'D' employees under any circumstances for the entertainment of any employee not belonging to Group 'C' or Group 'D', is forbidden.
