Section 12 in The Assam Civil Services (Conduct) Rules, 1965
12. Private trade or employment.
(1)No Government servant shall, except with the previous sanction of the Government, engage directly or indirectly in any trade or business or undertake any other employment;Provided that a Government servant may, without such sanction, undertake honorary work of a charitable nature or occasional work of a literary, artistic or scientific character, subject to the condition that his official duties do not thereby suffer, but he shall not undertake, or shall continue, such work if so directed by the Government.Explanation. - Canvassing by a Government in support of the business of insurance agency, commission agency, etc. owned or managed by his wife or any other member of his family shall be deemed to be a breach of this sub-rule.(2)Every Government servant shall report to the Government if any member of his family is engaged in a trade or business or owns or manages as insurance agency or commission agency.(3)No Government servant shall without the previous sanction of the Government, except in the discharge of his official duties, take part in the registration, promotion or management of any bank or other company which is required to be duly registered under the Companies Act, or any other law for the time being in force or any Co-operative Society for commercial purposes:Provided that a Government servant may take part in the registration, promotion or management of a Co-operative Society substantially for the benefit of Government servants, duly registered under any other law for the time being in force; or of a literary, scientific or charitable society duly registered under the Societies Registration, Act 1860 (21 of 1860), or any corresponding law in force.(4)No Government servant shall accept any fee for any work done by him to any public or any private person without the sanction of the prescribed authority.
