Section 19 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
19. Private trade or employment.
(1)Subject to the provisions of sub-regulation (2), no employee shall, except with the previous sanction of the Chief Executive Officer(a)engage directly or indirectly in any trade or business; or assist directly or indirectly in the promotion of a society or trust or cooperative society receiving financial assistance from the Commission or Khadi and Village Industries Board;(b)negotiate for, or undertake, any other employment; or(c)hold an elective office, or 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 1956) or any other law for the time being in force, or of any Co-operative society for commercial purposes;(f)participate in or associate himself in any manner in the making of(i)a sponsored media (radio or television) programme; or(ii)a media programme commissioned by Government media but produced by a private agency; or(iii)a privately produced media programe including video magazine:Provided that no previous permission shall be necessary in case where the employee participates in a programme produced or commissioned by Government media in his official capacity.(2)An employee may, without the previous sanction of the Chief Executive Officer,(a)undertake honorary work of a social or charitable nature; or(b)undertake occasional work of a literary, artistic or scientific character; or(c)participate in sports activities as an amateur; or(d)take part in the registration, promotion or management (not involving the holding of an elective office) of a literary, scientific or charitable society or of a club or similar organisation, the aims or objects of which relate to promotion of sports, cultural or recreational 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 (not involving the holding of elective office) of a co-operative society substantially for the benefit of the employees registered under the Co-operative Societies Act, 1912 (2 of 1912) 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 Commission; and(ii)in a case falling under clause (d) or clause (e) of this sub-regulation, his official duties shall not suffer thereby and he shall, within a period of one months of his taking part in such activity, report to the Commission giving details of the nature of his participation.(3)Every employee shall report to the Commission if any member of his family is engaged in a trade or business or owns or manages an insurance agency or commission agency.(4)Every employee shall report to the Commission if any member of his family has promoted or is office-bearer of any institutions coming under the purview of the Commission or Khadi and Village Industries Board.(5)Unless otherwise provided by general or special orders of the Commission, no employee 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 item 'fee' used here shall have the meaning assigned to it in Fundamental Rule 9 (6-A).
