Section 18(3) in Rajasthan Civil Services (Conduct) Rules, 1971
(3)No Government servant shall, without the previous sanction of the Government, except in the discharge of his official duties, take part in the registration, promotion or management of any bank or other company which is required to be registered under the Companies Act 1956 (9 of 1956) or any other law for the time being in force or any co-operative society for commercial purpose:Provided that a Government servant may take part in the registration, promotion or management of a co-operative Society substantially for the benefit of Government servants registered under the Rajasthan Co-operative Societies Act, 1956 or any other law for the time being in force, or of a literary, scientific or charitable society registered under the Societies Registration Act, 1890 (21 of 1890) or any corresponding law in force.
