Section 15(1) in Gujarat Civil Services (Conduct) Rules, 1971
(1)subject to the provisions of sub-rule (2), no Government servant shall, except with the previous sanction of the Government -(a)engage directly or indirectly in any trade or business, or(b)negotiate for, or undertake, any other employment, or(c)hold an elective office, canvass for a candidate or candidates for an elective office, in any body whether incorporated or not, or(d)canvass in support of any business of insurance agency, commission agency etc. owned or managed by any member of his family, or(e)take part except in the discharge of his official duties, in the registration, promotion or management of any bank or other company registered, or required to be registered, under the Companies Act, 1956 (1 of 1959) or any other law for the time being in force or of any co-operative society for commercial purposes.Explanation. - Making or helping in making the provision of funds for a business undertaken by a wife or a member of his family shall be regarded as indirectly engaging a Government servant in trade or business and shall require previous sanction of the Government.
