Section 35 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
35. Acceptance of gift .-(1) An officer and other employee shall not solicit or accept any gift or permit any member of his family or any person acting on his behalf to accept any gift from a person having dealings with the Authority or from any subordinate officer and other employee.
Explanation .-For the purposes of this regulation,-(a)the expression "gift" shall include free transport, boarding, lodging or other service or any other pecuniary advantage when provided by any person other than a near relative or a personal friend having no official dealings with the officer and other employee;(b)a casual meal, lift or other social hospitality shall not be deemed to be a gift;(c)an officer and other employee shall avoid acceptance of lavish or frequent hospitality from any individual or concern having official dealings with him.(2)An officer and other employee may accept gifts from his friends having no official dealing with him but he shall make a report to the competent authority if the value of such gift exceeds rupees two thousand.
