Section 17(1) in The Orissa Government Servants' Conduct Rules, 1959
(1)No Government servant shall except with the previous sanction of the Government, engage directly or indirectly in any trade or business or undertake any employment :[Provided that a Government servant may, without such sanction undertake honorary work of a social or charitable nature or occasional work, a literary, artistic or scientific character, subject to the following conditions namely :(i)he shall, within one month of his undertaking any such work report to the Government giving full details ;(ii)his official duties do not thereby suffer ; and(iii)he shall discontinue any such work, if so directed by the Government:]Provided further that, if the undertaking of any such work involves holding of an elective office, he shall not seek election to any such office without the previous sanction of the Government.Explanation - (i) Canvassing by a Government servant in support of the business of insurance agency, commission agency etc., owned or managed by any member of his family shall be deemed to be a breach of this sub-rule.(ii)[ * * *] [Deleted vide Notification No. 15559/Gen., dated 1.7.1980]
