Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 14 in The U.P. Government Servant's Conduct Rules, 1956

14. Public demonstrations in honour of Government servants.

- No Government servant shall, except with the previous sanctions of the Government, receive any complimentary or verdictory address, or accept any testimonial or attend any meeting or public entertainment held in his honour or in the honour of any other Government servant:Provided that nothing in this rule shall apply to a farewell entertainment of a substantially private or informal character and held in honour of a Government servant on the occasion of his retirement or transfer or of any person who has recently quited the service of the Government.IllustrationA, a Deputy Collector, is due to retire, B, another Deputy Collector in the district, may give a dinner in honour of A, to which selected persons are invited.