Section 6(1) in Andhra Pradesh Civil Services (Conduct) Rules, 1964
(1)No Government employee shall,-(i)accept, or permit any member of his family to accept, from any person any gift, the receipt of which, or any service the performance of which, will place such employee under any kind of official obligation or embarrassment in relation to any person; if, however, the offer of a gift cannot be refused without giving undue offence to the donor, it may be accepted and the matter reported to the Government for decision as to its disposal; or(ii)receive any address or accept any felicitation or entertainment held in his honour:Provided that nothing in this sub-rule shall apply to-(a)gifts of flowers or fruits of trifling value;(b)gifts of value, reasonable in all circumstances of the case, from relations, and sifts of a value of less than two hundred rupees from personal friends presented to a Government employee or to any member of his family on ceremonial occasions such as weddings;(c)the performance of an occasional service of a trifling character;(d)the sitting for a group photo with officers and the members of the staff of his office.(iii)stay in any Guest House owned by a private person and enjoy his hospitality.
