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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(1) in Bihar Government Servant's Conduct Rules, 1976

(1)No Government, servant shall, except with the previous sanction of the Government, receive any complementary or valedictory address or accept any testimonial or attend any meeting or entertainment held in his honour, or in the honour of any other Government servant:Provided that nothing in this Rule shall apply to-
(i)a farewell entertainment of a substantially private and informal character held in honour of any Government servant on the occasion of his retirement or transfer or of any person who has recently quited the service of any Government; or
(ii)the acceptance of simple and inexpensive entertainments arranged by public bodies or institutions.