(1)No member of the service or officer or servant of a Market Committee shall, except with the previous sanction of the Market Committee and the Appointing Authority engage himself directly or indirectly in any trade or business or undertake any employment :Provided that a member of the service or officer or servant of a Market Committee, may, without such sanction undertake honorary work of a social or charitable nature of occasional work of a literacy, scientific, artistic 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 Market Committee or the Appointing Authority.(2)No member of the service or officer or servant of a Market Committee shall act as arbitrator in any case, unless he is directed to do so by the Market Committee or the Chairman of the Market Committee and the Appointing Authority.
