Section 27 in Rajasthan Civil Services (Conduct) Rules, 1971
27. Acceptance of passage and hospitability by officers from foreign contracting firms.
- Officers should neither accept, nor be permitted to accept, offers of the cost of passage to foreign countries and hospitability by way of free board and lodging there, if such offers are made by foreign firms contracting with Government either directly or through agents/ representatives in India. The only exception to this will be in respect of facilities for training abroad offered by foreign firm [(who obtain re-imbursement from its Government)] [Substituted 'who obtain reimbursement from the Foreign Government Servant' by Notification No. G.S.R. 102, dated 3.3.2008.] as part of Aid Programme.
