Section 15 in Gujarat Civil Services (Conduct) Rules, 1971
15. [ Private trade or employment. [Substituted Vide GN. GAD. No. GS/88/72/CDR/1087/UO. 12/. Inq. Cell, dated 21-12-1988.]
(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.(2)A Government servant may, without the previous sanction of the Government,(a)undertake honorary work of a social or charitable nature, or(b)undertake occassional work of a literacy, artistic or scientific character, or(c)participate in sports activities as an ameteur, or(d)take part in the registration, promotion or management (not involving the holding of an elective office) of a literacy, scientific or charitable society or of a club or similar organization, the aims or objects of which relate to promotion of sports, cultural or creation activities registered under the Societies Registration Act, 1860 (21 of 1860) or any other law for the time being in force, or(e)take part in the registration, promotion or management (act involving the holding of elective office) of a co-operative society substantially for the benefit of Government servants registered under the Gujarat Co-operative Societies Act, 1961 (Guj. X of 1962) or any other Law for the time being in force :Provided that -(i)he shall discontinue taking part in such activities if so directed by the Government ;(ii)in a case falling under clause (d) or clause (e) of this sub-rule, his official duties shall not suffer thereby and he shall, within a period of one month of his taking part in such activity, report to the Government giving details of the nature of his participation.(iii)every Government servant shall report to the Government if any member of his family is engaged in a trade or business or owns or manages an insurance agency or commission agency.(iv)Unless otherwise provided by general of special of the Government, no Government servant shall accept any fee for any work done by him for any private or public body or any private person without the sanction of the prescribed authority.Explanation. - The term 'fee' used in this sub-rule shall have the meaning assigned to it in Note 2 below rule 9(25) of the Bombay Civil Services Rules, 1959.]
