Section 19 in The U.P. Government Servant's Conduct Rules, 1956
19. Action in respect of a relation.
(1)Where a Government servant submits any proposal or opinion or takes any other action, whether for or against any individual related to him, whether the relationship be distant or near, he shall with every such proposal, opinion or action, expressly state whether the individual is or is not related to him and, if so related, the nature of the relationship.(2)Where a Government servant has, by any law, rule or order in force, power of deciding finally any proposal, opinion or any other action, and that proposal, opinion or action is in respect of an individual related to him, whether the relationship be distant or near and whether that proposal, opinion or action affects the individual favourably or otherwise, he shall not take a decision, but shall submit the case to his superior officer after explaining the reasons and the nature of relationship.
