Section 15(1) in M.P. Panchayat Services (Conduct) Rules, 1998
(1)No Panchayat Servant shall except with the previous sanction of the Panchayat, engage directly or indirectly in any trade or business or undertake any other employment :Provided that a Panchayat Servant may, without sanction undertake honorary work of a social or charitable nature or occasional work of literary, artistic, or scientific character subject to the condition that his official duties do not thereby suffer, but he shall not undertake or shall discontinue such work if so directed by the Panchayat.Explanation. - Canvassing by a Panchayat Servant in support of the business of the insurance agency or commission agency owned or managed by any other member of his family shall he deemed to be a breach of this sub-rule.
