Section 16(1) in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
(1)Save as otherwise provided in these regulations, no employee shall accept, or permit any member of his family or any other person acting on his behalf to accept any gift.Explanations. - The expression 'gift' shall include free transport, boarding, lodging or other service or any other pecuniary advantage provided by any person other than a near relative or personal friends having no official dealings with the employee.Note I:- A casual meal, lift or other social hospitality shall not be deemed to be a gift.Note II:- An employee shall avoid accepting lavish hospitality or frequent hospitality from any individual, industrial or commercial firms, organisations, etc., having official dealings with him.
